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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

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