Section 375 in Chennai City Municipal Corporation Act, 1919
375. Recovery by occupier of sum leviable from owner.
- [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] [Substituted for the words 'if any rent, tax or sum leviable under this Act from the owner is recovered from the occupier' by section 189 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] 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.
