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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Andhra Pradesh - Subsection

Section 95(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(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 to the owner.