Section 308(1) in The U.P. Municipalities Act, 1916
(1)If the person to whom the notice mentioned in Section 307 has been given, is the owner of the property in respect of which it is given, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may (whether any action or other proceeding has been brought or taken against such owner or not) require the person, if any, who occupies such property or a part thereof under such owner to pay to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] instead of to the owner, the rent payable by him in respect of such property, as it fails due, upto the amount recoverable from the owner under Section 307; and any such payment made by the occupier to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, in the absence of any contract between the owner and the occupier to the contrary, be deemed to have been made to the owner of the property.
