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[Cites 0, Cited by 0] [Section 447] [Entire Act]

NCT Delhi - Subsection

Section 447(2) in The Delhi Municipal Corporation Act, 1957

(2)Any amount recovered from an occupier instead of from an owner under sub-section (1), shall, in the absence of any contract between the owner and the occupier to the contrary, be deemed to have been paid to the owner.