Section 647 in Greater Hyderabad Municipal Corporation Act, 1955
647. Limitation of liability of agent or trustee of owner.
- No person who receives the rent of any premises in any capacity described in paras (i), (ii) and (iii) of sub-clause(a)of clause (39) of section 2 shall be liable to do anything which is by this Act required to be done by the owner, unless he has sufficient funds of or due to the owner to pay for the same.Payment of Compensation.
