Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 59] [Section 11] [Entire Act] State of Jharkhand - Subsection Section 11(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 (1)No landlord shall without just or sufficient cause cut-off or withhold any of the amenities enjoyed by the tenant.
