Section 3 in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993
3. Amendment of Section 9 of Bihar Act 4, 1983.
- In the said Act for the proviso of sub-section (4) of Section 9 the following shall be substituted; namely-"Provided that if the Controller is satisfied that the repairs involved were due to the negligence of the tenant, he will order the tenant to make such repairs and the cost of repair shall be borne by the tenant and the same shall not be recoverable from the landlord by deduction from the rent."
