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] [Entire Act] State of Jharkhand - Section Section 7 in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993 7. Amendment of Section 15 of Bihar Act 4, 1983. - In sub-section (1) of Section 15 of the said Act for the words "before and after", the words "before or after" shall be substituted.
