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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(4) in The Gujarat Finance Act, 1932

(4)An occupier who makes any payment for which he is not primarily liable under this section shall be entitled to be reimbursed by the person primarily liable for the payment and may deduct the amount so paid from the amount of any rent from time to time becoming due from him to such person.