Section 332 in Tamil Nadu District Municipalities Act, 1920
332. Recovery by occupier of sum leviable from owner.
- If the occupier of any building or land makes on behalf of the owner thereof any payment for which under this Act, the owner, but not the occupier, is liable, such occupier shall be entitled to recover the same from the owner and may deduct the same from the rent then or thereafter due by him to the owner.
