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[Cites 0, Cited by 4] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(2)A tenant in possession of building may, if the landlord has contravened the provisions of sub-section (1), make an application to the Controller complaining of such contravention, and may restore any of the amenities, on his own responsibility pending consideration of his application by the Controller.