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[Cites 0, Cited by 0] [Section 379] [Entire Act]

State of Madhya Pradesh - Subsection

Section 379(2) in The M.P. Municipal Corporation Act, 1956

(2)The said instalments shall be payable by the owner of the premises on which the expenses are still payable or by the occupier to the extent of the rent which has or may become due from him.