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[Cites 0, Cited by 0] [Section 104] [Entire Act]

Greater Bengaluru City Corporation -

Section 104(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)Any amount recovered from an occupier instead of from an owner under subsection (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.