Section 477(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)When any person has claimed and established his right to relief under the section, the Commissioner 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 principal or beneficial owner, as the case may be, and should he fail to comply with such notice he shall be deemed to be personally liable to discharge such obligation.Payment of Compensation, etc., by and to the Corporation
