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[Cites 0, Cited by 0] [Section 465(2)] [Section 465] [Entire Act]

Bombay Presidency - Subsection

Section 465(2)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)regulating the declaration of expenses incurred by the Commissioner under the provisions of this Act and the rules in respect of any materials or fittings, supplied or work executed or thing done to, upon or in connection with some building or land which are recoverable from the owner or occupier to be improvement expenses;