Section 97(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)Where any receiver, agent or trustee has claimed and established his right to relief under this section, the Board may by notice in writing require him, to apply to the discharge of his obligation as aforesaid the first moneys which may come to his hands on behalf or for the use of the owner and on failure to comply with notice, he shall be deemed to be personally liable to discharge the obligation.
