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State of Jharkhand - Section

Section 6 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

6. Determination of fair rent of building not in occupation of tenants.

- The Controller may, on his own motion, and shall, on the application of the landlord or a prospective tenant and after making such inquiry as he thinks fit determine the fair rent for any building not in the occupation of a tenant.