Section 91 in Guwahati Metropolitan Development Authority Act, 1985
91. Recover of cost of work by the occupier.
- When the occupier of a building or land in compliance with a notice issued under this Act executed a work for which the owner of such building or land is reasonable, either in pursuance of the contract of tenancy or by law, he shall in the absence of any contract to the contrary, be entitled to recover from the owner by deduction from the rent payable by him or otherwise the reasonable cost of such work.
