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[Cites 0, Cited by 0] [Section 523] [Entire Act]

State of Uttar Pradesh - Subsection

Section 523(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)nothing in this section shall affect any agreement made between the said person and the owner of the building, land or premises in his occupation respecting the payment of the expenses of any such work, thing or measure as aforesaid.