Section 340 in Tamil Nadu District Municipalities Act, 1920
340. Recovery of expenses from persons liable and limitation of liability of occupier.
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] may, [subject to the provisions of [section 139] [Omitted in respect of the Municipalities, Third Grade Municipalities and Town Panchayats covered in Chennai Metropolitan Development Area by Tamil Nadu Act 28 of 1978.],] [These words and letters were substituted for the words 'be presented within thirty days after the dale of receipt of the order or proceeding against which the appeal is made' by section 132 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] recover any reasonable expenses incurred under section 339 from the person or any one of the persons to whom the notice, requisition or order was addressed, and may, in executing work or taking measures under section 339, utilise any materials found on the property concerned or may sell them and apply the sale-proceeds in or towards the payment of the expenses incurred.(2)If the person to whom notice is given is the owner of the property in respect of which it is given, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may (whether any action or other proceeding has been brought or taken against such owner or not) require the person, if any, who occupies such property, or any part thereof, under the owner, to pay to the municipal council instead of to the owner, the rent payable by him in respect of such property, as it falls due, up to the amount recoverable from the owner under sub-section (1) or to such smaller amount as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may think proper; and any amount so paid shall be deducted from the amount payable by the owner.(3)For the purpose of deciding whether action should be taken under subsection (2), the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may require any occupier of property to furnish information as to the sum paid by him as rent on account of such property and as to the name and address of the person to whom it is payable; and such occupier shall be bound to furnish such information.(4)The provisions of this section shall not affect any contract made between any owner and occupier respecting the payment of any such expenses.
