Section 173C in The Mumbai Municipal Corporation Act, 1888
173C. [ Occupier of premises entitled to recover water taxes and charges from owner, when he is not bound to pay but pays them to Commissioner. [Section 173C was inserted by Maharashtra 51 of 1975, Section 10.]
- If, under the terms of the tenancy, the rent for any premises is inclusive of water taxes or water charges for supply of water by measurement and the person in actual occupation of the premises has, on behalf of the owner thereof, paid to the Commissioner any water taxes or water charges in respect of the premises, such person shall be entitled to recover from the owner the amount so paid and may deduct the amount from the rent which from time to time becomes due to the owner].Refund of property taxes for vacancies
