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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(4) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(4)If the landlord does not furnish the particulars of the bank account under sub-section (2), the tenant shall remit the rent and the other charges payable to the landlord, from time to time, through postal money order after deducting the necessary postal charges.