Section 14(5) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
(5)The Court shall give to the tenant leave to contest the suit if the affidavit filed by the tenant discloses such facts as would disentitle the landlord from obtaining an order for eviction on the grounds specified in clauses (c) and (e) of sub-section (1) of Section 11.
