Section 489(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)No person who receives the rent of any premises in any capacity described in paragraph (ij, (ii) or (iii) of sub-clause (a) of clause (45) of section 2, shall be liable to do anything which is by this Act required to be done by the owner unless he has or, but for his own improper act or default, might have had sufficient funs of or due to the owner to pay for the same.
