Section 280 in Siliguri Municipal Corporation Act, 1990
280. Occupier to carry out work in place of owner.
- When the Chief Executive Officer may require the owner of any premises to carry out any work, he may, if he considers it desirable so to do, require the occupier of the said premises to carry out such work and the occupier shall be bound to comply with the requisition.Provided that except in the case of a special agreement to the contrary, such occupier may deduct the amount of the expenses reason-ably incurred or paid by him in respect of such work from the rent payable to the owner or may recover the same from him in any court of competent jurisdiction.
