Section 75 in Assam Urban Water Supply and Sewerage Board Act, 1985
75. Power of Managing Director to require occupier to carry out work in place of owner.
- Under the provisions of this chapter and chapter IX, the Managing Director may require 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 the requisition:Provided that except in the case of a special agreement to the contrary, such occupier may deduct the amount of the expenses reasonably 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: Explanation. - An occupier who is a tenant shall be deemed to have given his written consent to any expenditure incurred for any work done in pursuance or chapter IX add X of this Act which amounts to an improvement.
