Section 236 in The Howrah Municipal Corporation Act, 1980
236. [ Execution of work by occupier on failure of owner. [Sections 228 to 238 inserted by W.B. Act 29 of 1990.]
- When the Commissioner requires the owner of any premises to carry out any work, he may, if he considers it desirable so to do, require the occupier of the said premises to carry out such work and the occupier shall be bound to comply with such requisition:Provided that except in the case of any special arrangement to the contrary, such occupier may deduct the amount of the expenses incurred or paid by him in respect of such work from the rent payable to the owner or may recover the same from him in any court of competent jurisdiction.]
