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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(1)If any person contravenes any of the provisions of this Act he shall except as otherwise provided in Section 20, be punishable with imprisonment for a term which may extend to two years or with fine or with both.