Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 375] [Entire Act] State of Maharashtra - Subsection Section 375(c) in The City of Nagpur Corporation Act, 1948 (c)nothing in this section shall affect any agreement made between the occupier and the owner respecting the payment of expenses as aforesaid.
