Section 341(3) in Tamil Nadu District Municipalities Act, 1920
(3)When any person has claimed and established his right to relief under this section, the '[executive authority] may give him notice to apply to the discharge of such obligation as aforesaid the first moneys which shall come to his hands on behalf or for the use of the proprietor; and should he fail to comply with such notice, he shall be deemed to be personally liable to discharge such obligation.
