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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Maharashtra - Subsection

Section 440(c) in The Maharashtra Municipal Corporations Act, 1949

(c)nothing in this section shall affect any agreement made between the said person and the owner of the building, land or premises in his occupation respecting the payment of the expenses of any such work, thing or measured as aforesaid.