Section 477(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Where any person by reason of his receiving the rent of immovable property as agent, trustee, guardian, manager or receiver or of his being agent, trustee, guardian, manager or receiver for the person who would receive the rent if the property was let to a tenant would under this Act be bound, to discharge any obligation imposed by this Act, or any rule, by-law, regulation or order made under it for the discharge of which money is required; he shall not be bound to discharge the obligation unless he has, or but for his own improper act or default might have had, in his hands funds belonging to the proprietor or beneficial owner sufficient for the purpose.
