Section 8A(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
(2)Where the tenant has to pay municipal rates, taxes or cesses payable by the landlord because of the default of the landlord to meet those charges, the tenant shall be entitled to recover the same from the landlord by adjustment towards the rent payable by him or as if the amount paid by him were a debt due to him by the landlord.
