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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Gujarat - Subsection

Section 226(3) in The Gujarat Provincial Municipal Corporations Act, 1949

(3)If the occupier, of the said premises removes or alters any structure or fixture in accordance with such notice, he shall be entitled, unless the structure or fixture was erected, set-up or placed by himself, to credit in account with the owner of the premise for all reasonable expenses incurred by him in complying with the said notice.