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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(1)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(b)The fair rent of a building in respect of which a municipal assessment has been made, shall for each month be one tenth of the amount of such assessment and the landlord shall not be entitled to recover from the tenant in addition to the amount, any municipal rates, taxes or cesses in respect of such building except in accordance with the provisions of Section 9.