Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(2)If the landlord or his authorised agent refuses to accept or evades acceptance of receipt of rent and other charges, the tenant may, by notice in writing, ask the landlord to supply him the particulars of his bank account in bank located near to the building.