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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Punjab - Subsection

Section 222(2) in Punjab Municipal Act, 1911

(2)As between themselves and the committee both owner and occupier shall be deemed to be in default for the purposes of this section, but that one of them shall be deemed to be primarily in default upon whom, as between landlord and tenant, the duty of doing the required act would properly fall either in pursuance of the contract of tenancy or by- law.