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[Cites 0, Cited by 32] [Section 11(1)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1)(d) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(d)where the amount of [two months] [Substituted by Act 4 of 1994 for 'three months.'] rent, lawfully payable by the tenant and due from him is in arrears by not having been paid within the time fixed by contract or in the absence of such contract, by the last day of the month next following that for which the rent is payable or by not having been validly remitted or deposited in accordance with section 16;