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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Haryana - Subsection

Section 369(2) in Haryana Municipal Corporation Act, 1994

(2)Any amount recovered from an occupier instead of from an owner under sub- section (1), shall, in the absence of any contract between the owner and the occupier to the contrary, be deemed to have been paid by the owner.