Section 373 in Jammu and Kashmir Municipal Corporation Act, 2000
373. Execution of work by occupier in default of owner and deduction of expenses from rent.
- Whenever the owner of any land or building fails to execute any work which he is required to execute under this Act or any bye-law made thereunder, the occupier if any, of such land or building may with the approval of the Commissioner, execute the said work he shall, subject to any contract between the owner and occupier to the contrary be entitled to recover from the owner the reasonable expense incurred by him in the execution of the work and may deduct the amount thereof from the rent payable by him to the owner.
