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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(1)When a landlord refuses to accept any rent lawfully payable to him by a tenant in respect of any building, the tenant may remit such rent, and continue to remit any subsequent rent which becomes due in respect of such building, by postal money order to the landlord.