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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Meghalaya - Subsection

Section 161(3) in Meghalaya Municipal Act, 1973

(3)If the expense of removing or altering any such structure or fixture is paid by the occupier of the building, in any case in which the same was not erected by himself, he shall be entitles to deduct any reasonable expense incurred for the purposes of such removal or alteration from the rent payable by him to the owner of the building.