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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 372(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(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.