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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(1)Every landlord shall carry out the repairs which he is bound, under any law, contract or custom, to make to a building in the possession of a tenant.Explanation. - In this sub-section, "repairs" include annual white-washing, recolouring and periodical repairs.