Section 11(1)(c) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

[Cites 0, Cited by 7] [Section 11(1)] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(1)(c) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(c)where the building is reasonably and in good faith required by the landlord for his own occupation or for the occupation of any person for whose benefit the building is held by the landlord:

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State of Jharkhand - Subsection

Section 11(1)(c) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947