Section 7(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(a)some addition, improvement or alteration, not included in the repairs which the landlord is bound to make under any law, contract or custom, has been made to the building at the landlord's expense; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 7(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977