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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(3)(ii) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(ii)in any other case, direct the landlord to restore such amenity at such cost and within such time as may be determined by him and also that in case the landlord fails to do so, the amenity may be restored by the tenant at his own cost and such amount as may be specified in the order may be recovered by the tenant as the cost of restoration either by adjustment towards the rent payable by him or as if the amount were a debt due him by the landlord.