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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Maharashtra - Subsection

Section 308(3) in The Mumbai Municipal Corporation Act, 1888

(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 in account with the owner of the premises for all reasonable expenses incurred by him in complying with the said notice.