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State of Karnataka - Section

Section 456 in Karnataka Municipal Corporations Act, 1976

456. Recovery by occupier of sum leviable from owners.

- If the occupier of any building or land makes on behalf of the owner thereof any payment for which under this Act, the owner, but not the occupier is liable, such occupier shall be entitled to recover the same from the owner and may deduct it from the rent then or thereafter due by him to the owner.