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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(3)(i) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(i)in case such amenity has already been restored by the tenant make an order directing the landlord to pay to the tenant the cost of such restoration as determined by him within such time as may be specified in the order; and