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[Cites 0, Cited by 0] [Section 359] [Entire Act]

Greater Bengaluru City Corporation -

Section 359(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)The said instalments shall be payable by the owner or occupier of thepremises on which the expenses are charged:Provided that when the occupier pays any such instalment he shall beentitled to deduct the amount thereof from the rent payable by him to the owner