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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(b)where the condition of the building has materially deteriorated owing to acts of waste by or negligence or default of, the tenant, or of any person residing with the tenant or for whose behaviour the tenant is responsible;