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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3)(ii) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(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 the restoration either by adjustment towards the rent payable by him or as if the amount were a debt due to him by the landlord.