Section 12(1)(d) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

[Cites 0, Cited by 5] [Section 12(1)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1)(d) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(d)where the amount of two month's rent lawfully payable by the tenant and due from him is in arrears by not having been paid within the time fixed by contract or, in the absence of such contract, by the last day of the month next following that for which the rent is payable or by not having been validly remitted or deposited in accordance with Section 16; and

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State of Jharkhand - Subsection

Section 12(1)(d) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977