Section 82(1) in The Punjab Town Improvement Act, 1922
(1)If the person to whom the notice mentioned in section 81 has been given is not the owner of the property in respect of which it is given, the trust may (whether any action or other proceedings 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 trust instead of to the owner the rent payable by him in respect of such property, as it falls due, up to the amount recoverable from the owner under section 81; and any such payment made by the occupier to the trust 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.
