Section 399 in West Bengal Municipal Corporation Act, 2006
399. Occupier to carry out work in place of owner.
- When the Commissioner requires 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 such requisition:Provided that except in the case of a special agreement to the contrary, such occupier may deduct the amount of the expenses reasonably incurred or paid by him in respect of such work from the rent payable to the owner or may recover the same from the owner in any court of competent jurisdiction.
