Section 8A(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Jharkhand - Subsection

Section 8A(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(a)the landlord shall be entitled to increase the rent of such building on the ground, and to the extent, of increase in the municipal rates, taxes or cesses in respect of such building; and

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State of Jharkhand - Subsection

Section 8A(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947