Section 11(3)(i) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(3)(i) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(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

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State of Jharkhand - Subsection

Section 11(3)(i) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977