Section 359 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
359. committee, declare such expenses to be improvement expenses.
Improvement expenses by whom payable.- (1) Improvement expensesshall be a charge on the premises, in respect of which or for the benefit of which thesame shall have been incurred and shall be recoverable in instalments of such amounts,and at such intervals, as will suffice to discharge such expenses together with interestthereon within such period not exceeding five years as the Chief Commissioner may ineach case determine.(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
