Section 225(2) in Kolkata Municipal Corporation Act, 1980
(2)Such notice shall operate as an attachment of such rent unless the portion of the sum due shall have been paid and satisfied, and the occupier shall be entitled to credit in account with the person to whom such rent is due for any sum paid by him to the Corporation in pursuance of such notice :Provided that if the person to whom such rent is due is not the person primarily liable for payment of the [property tax] [Substituted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for the words "consolidated rate." ], he shall be entitled to recover from the person primarily liable for payment of such tax any amount for which credit is claimed as aforesaid.
