Section 675(2)(iii) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 675(2)] [Section 675] [Entire Act]

State of Odisha - Subsection

Section 675(2)(iii) in The Orissa Municipal Corporation Act, 2003

(iii)nothing in that section shall affect any agreement made between the said person and the owner of the building, land or premises in his occupation respecting the payment of the expenses of any such work, thing Or measure as aforesaid.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 675(2)(iii) in The Orissa Municipal Corporation Act, 2003