Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Buildings (Lease, Rent And Eviction) Control (Amendment) Act, 1950 5 of 1951 [14 March 1951] CONTENTS 1. Short Title 2. Section 2 3. Section 3 4. Section 4 5. Section 5 6. Section 6 7. Section 7 8. Section 8 9. Section 9 10. Section 10 11. Section 11 12. Section 12 13. Disposal Of Pending Proceedings Bihar Buildings (Lease, Rent And Eviction) Control (Amendment) Act, 1950 5 of 1951 [14 March 1951] An Act to amend the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947. Whereas, it is expedient to amend the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947, in the manner hereinafter appearing; It is hereby enacted as follows : 1. For Statement of Objects and Reasons, see the Bihar Gazette, 1949, Pt. V, pages 319-32. 1. Short Title :- This Act may be called the Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1950. 2. Section 2 :- [Amendments incorporated in Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 at appropriate places]. 3. Section 3 :- 4. Section 4 :- 5. Section 5 :- 6. Section 6 :- 7. Section 7 :- 8. Section 8 :- 9. Section 9 :- 10. Section 10 :- 11. Section 11 :- 12. Section 12 :- 13. Disposal Of Pending Proceedings :- All proceedings which immediately before the commencement of this Act are pending before the Controller or the Commissioner under the provisions of the said Act shall, on such commence- ment stand transferred to the Controller or, as the case may be to the appellate authority within the meaning of Clause (b) or Clause (a) of Section 2 of the said Act as amended by this Act and shall be continued as if they had been proceedings originally instituted before such Controller or appellate authority : Provided that, where any proceeding is pending before the Commissioner being an appeal against any order passed by the Controller as the Collector of the district, such proceeding shall be transferred to an appellate authority specially appointed by the State Government, by notification, in this behalf to dispose of such appeal.