Section 113(2) in Telangana District Boards Act, 1955
(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 the recoverable 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.
