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[Cites 0, Cited by 0] [Section 440] [Entire Act]

Bombay Presidency - Subsection

Section 440(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)nothing in this section shall affect any agreement made between the said person and the owner of the building, land or premises in his occupation respecting the payment of the expenses of any such work, thing or measured as aforesaid.