Section 299 in The Calcutta Municipal Corporation Act, 1980
299. Power of Municipal Commissioner to require occupier to carry out work. -
The Municipal Commissioner may, if he considers necessary so to do, require the occupier, instead of the owner, of any premises to carry out any work which might otherwise be required to be carried out by such owner under the provisions of this Act and thereupon such occupier shall be bound to carry out such work :Provided that except in the case of any special agreement to the contrary, such occupier may deduct the amount of the expenses reasonably incurred or paid by him in respect of such work from any rent payable to the owner or may recover the same from him by an order of a court of competent jurisdiction.
