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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(1)Every landlord shall carry out the repairs which he is bound, under any law, contract or custom, to make to a building in the possession of a tenant.Explanation. - In the sub-section, "repairs", include annual white-washing, recolouring and periodical repairs.