Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Jharkhand - Subsection Section 4(ii) in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993 (ii)In Clause (f) of sub-section (1) for the word "request" the word "order" shall be substituted.
