Section 315(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If the person to whom notice is given is the owner of the property inrespect of which it is given, the Chief Commissioner may (whether any action orother proceeding has been brought or taken against such owner or not) requirethe person if any, who occupies such property, or any part thereof, under theowner to pay to the corporation instead to the owner the rent payable by him inrespect of such property, as it falls due, upto the amount recoverable from theowner under sub-section (1) or to such smaller amount as the ChiefCommissioner may think proper, and any amount so paid shall be deducted fromthe amount payable by the owner.
