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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Himachal Pradesh - Subsection

Section 86(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)If any tax or sum leviable under this Act from the owner is recovered from the occupier, such occupier shall, in the absence of any contract to the contrary, be entitled to recover the same from the owner and may deduct the same from the rent then or thereafter due by him to the owner.