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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Himachal Pradesh - Subsection

Section 241(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)As between themselves and the municipality both owner and occupier shall be deemed to be in default for the purposes of this section, but that one of them shall be deemed to be primarily in default upon whom, as between landlord and tenant, the duty of doing the required act would properly fall either in pursuance of the contract of tenancy or by law.