Section 1 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
1. Short title, extent and commencement.
(1)This Act may be called the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982.(2)It applies to the whole of the State of Bihar.(3)Section 28 shall come in force immediately and the remaining provisions of this Act shall be deemed to have come into force on the 1st of April, 1981 and shall continue to remain in force:Provided that the period between expiration of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 (Bihar Act, XVI of 1977) and the commencement of this Act shall not-(a)render recoverable any sum which during the continuation thereof was irrecoverable or affect the right of a tenant to recover any sum which during the continuance of the Act was recoverable by him thereunder; or(b)affect any liability incurred under that Act or any punishment incurred in respect of any contravention of that Act or any order made thereunder; or(c)affect any investigation or legal proceeding in respect of any such liability or punishment as aforesaid,and any such investigation or legal proceeding may be instituted, continued or enforced, and any such punishment may be imposed as if that Act has not expired.
