Section 341 in Tamil Nadu District Municipalities Act, 1920
341. Relief to agent and to trustees.
(1)When any person by reason of his receiving the rent of immovable property as agent, trustee, guardian, manager or receiver, or of his being agent, trustee, guardian, manager or receiver for the person who would receive the rent if the property were let to a tenant, would, under this Act, be bound to discharge any obligation imposed by this Act, or any rule, by-law, regulation or order made under it on the proprietor of the property and for the discharge of which money is required, he shall not be bound to discharge the obligation unless he has, or, but for his own improper act or default, might have had, in his hands funds belonging to the proprietor sufficient for the purpose.(2)The burden of proving the facts entitling a person to relief under this section shall lie on him.(3)When any person has claimed and established his right to relief under this section, the '[executive authority] may give him notice to apply to the discharge of such obligation as aforesaid the first moneys which shall come to his hands on behalf or for the use of the proprietor; and should he fail to comply with such notice, he shall be deemed to be personally liable to discharge such obligation.
