Section 2 in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993
2. Amendment of Section 8 of Bihar Act 4, 1983.
- In the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (Bihar Act 4, 1983) (hereinafter referred to as the said Act) in clause (c) of sub-section (1) of Section 8-(i)The word 'Other' after the word "Any" shall be deleted and it shall be deemed always to have been deleted.(ii)In the Second line word and figure "1st November 1941" shall be substituted by the word and figure "1st December, 1980" and it shall be deemed to have always been substituted.(iii)In the fifth line of Proviso the word and figure "1st November, 1941" shall be substituted by the word and figure "1st December, 1980" and shall be deemed to have always been substituted.
