Section 410 in Arunachal Pradesh Municipal Act, 2007
410. Recovery of improvement expenses paid by occupier.
- Notwithstanding anything contained in section when the occupier of any premises pays any installment of improvement expenses he shall subject to any agreement to the contrary if any between himself and the owner of such premises be entitled to deduct the amount of such installment from the rent payable by him to such owner or to recover such amount from such owner in pursuance of any order of a court of competent jurisdiction.
