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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108(f) in Transfer of Property Act, 1977

(f)if the lessor neglects to make within a reasonable time after notice, any repairs which he is bound to make, to the property, the lessee may make the same himself, and deduct the expenses of such repairs with interest from the rent, or otherwise recover it from the lessor ;