Section 36(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)In case the Housing Commissioner causes any work of improvement to be carried out under sub-section (1) the expenses incurred thereon, to be determined by the Housing Commissioner, together with interest at such rates as may be prescribed, from the date of demand till the date of payment, shall be recoverable by the Board, in such installments as may be prescribed, from the owner of the building or the land, as the case may be, as arrears of land revenue :Provided that the liability of the owner, on his satisfying the Housing Commissioner that he -(a)has been receiving the rent of the building or land merely as agent or trustee for some other person, and(b)has not in his hands on behalf of that other person sufficient money to satisfy the whole demand -shall be limited to the total amount of money in his hands as agent or trustee:
