Section 173B in The Mumbai Municipal Corporation Act, 1888
173B. Water charges paid by owners but not recovered from occupiers not to operate to diminish annual rent for purposes of section 154.
- If the owner of any premises has paid to the Commissioner the sum of water charges in respect of water supplied to the premises and though entitled to recover from the person in actual occupation of the said premises a sum as determined under section 173A, omits or fails to recover the same wholly or in part for whatever reason the fact of the omission or failure to recover such sum shall not operate to diminish the amount of the annual rent of the said premises calculated for the purposes of section 154.]
