Section 275(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ When an occupier of any premises is served with a notice under sub-section (2) of section 278, he may, after giving to the person to whom he is responsible for the payment of his rent [three] [This sub-section was added by Bombay 8 of 1918, Section 12.] days' notice in writing, himself have the repairs executed and in such event he shall be entitled to deduct from any rent due [or to become due] [These words were substituted for the original by Bombay 5 of 1938, Section 29(b).] by him to such person the actual expenses incurred by him in complying with the notice and served under sub-section (2) of section 278; provided that nothing in this section shall effect the liabilities of parties under leases executed before the 1st day of April 1918.]
