Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 496] [Entire Act] State of Maharashtra - Subsection Section 496(3) in The Mumbai Municipal Corporation Act, 1888 (3)Provided that nothing in this section shall be construed to entitle any person, to deduct from the rent payable by him more than the whole sum deducted from the rent payable to him.
