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[Cites 0, Cited by 0] [Section 317] [Entire Act]

NCT Delhi - Subsection

Section 317(3) in The Delhi Municipal Corporation Act, 1957

(3)If the occupier of the said premises removes or alters any structure or fixture in accordance with such notice, he shall be entitled, unless the structure or fixture was erected, set up or placed by himself, to credit into account with the owner of the premises for all reasonable expenses incurred by him in complying with the notice.