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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(1)When, on application by the landlord or by the tenant in possession of a building or otherwise, the Controller has reason to believe that the rent of that building is low or excessive, he shall hold a summary inquiry and record a finding.