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State of Kerala - Section

Section 526 in Kerala Municipality Act, 1994

526. Recovery by occupier of sum leviable from owner.

- Where the occupier of any building or land makes on behalf of the owner thereof any payment for which, under this Act, the owner but not the occupier is liable, such occupier shall be entitled to recover the same from the owner or may deduct the same from the rent then or thereafter due by him to the owner.