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[Cites 0, Cited by 5] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(2) in The Assam Urban Areas Rent Control Act, 1972

(2)If the landlord fails to show sufficient cause, the Court may direct him to make such repairs or as the case may be, to take such measures for the restoration of the essential supplies and services as contemplated in Section 6 within a period fixed by the Court.