201. Recovery of taxes on lands and buildings from occupiers.
(1)On the failure to recover any sum due on account of the taxes on any land or building from the person primarily liable therefor under section 200, the Chief Officer of a Municipality shall, notwithstanding anything contained in the East Punjab Urban Rent Restriction Act, 1949 (Punjab Act 3 of 1949) or in any other law for the time being in force, recover, from every occupier of such land or building, by attachment of the rent payable by such occupier, a portion of the total sum due, which bears, as nearly as may be, the same proportion to that sum, as the rent annually payable by such occupier bears to the total amount of rent annually payable in respect of the whole of such land or building.(2)An occupier, from whom any sum is recovered under sub-section (1), shall be entitled to be reimbursed by the person primarily liable for the payment of such sum, and may, in addition to having recourse to other remedies that may be open to him deduct the amount, so recovered from the amount of any rent becoming due, from time to time, from him to such person.
