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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Madhya Pradesh - Subsection

Section 88(2) in The M.P. Public Health Act, 1949

(2)If a notice under sub-section (1) is served on the occupier, he shall, in the absence of a contract, express or implied, to the contrary, be entitled to recover from the owner reasonable expenses incurred by him in taking the measures or adopting the method of treatment, specified in the notice and may deduct the amount of such expenses from the rent which is then, or which may thereafter be, due from him to the owner.