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

State of Jharkhand - Subsection

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

(b)the tenant shall be entitled to claim a reduction in the rent payable for such building on the ground, and to the extent, of decrease in such rates, taxes or cesses in respect of the building.