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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(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 tenant.Explanation. - In this sub-section "repairs" include annual whitewashing, recolouring and periodical repairs.