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[Cites 0, Cited by 7] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(1)When a landlord refuses to accept any rent lawfully payable to him by a tenant in respect of any building, the tenant may remit such rent, and continue to remit any subsequent rent which becomes due in respect of such building, by postal money-order to the landlord.