Section 41 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
41.
The hirer shall cease to be a tenant and shall be the owner of the flat dwelling unit only after the last instalment of hire purchase and all other dues have been paid by him to the Board and the transfer of the property to him has been effected through a Conveyance Deed in such form as may be prescribed by the Board.
