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 1] [Section 10] [Entire Act] State of Jharkhand - Subsection Section 10(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (1)No landlord shall, without just or sufficient cause, cut-off or withhold any of the amenities enjoyed by the tenant.
