Section 148 in The Chhattisgarh Municipalities Act, 1961
148. Right of occupier to recover from owner.
- Any tax or sum leviable under this Act from the owner may be recovered from the occupier, and in such case occupier shall, in the absence of any contract to the contrary, be entitled to recover the same from the owner and may deduct the same from any rent then or thereafter due by him to the owner:Provided that the occupier shall not be liable for any such tax or sum due for a period prior to the date of commencement of his occupancy.
