Section 10(3)(i) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

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State of Bihar - Subsection

Section 10(3)(i) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(i)in case such amenity has already been restored by the tenant make an order directing the landlord to pay to the tenant the cost of such restoration as determined by him within such time as may be specified in the order; and

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State of Bihar - Subsection

Section 10(3)(i) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982