Section 477 in The Coimbatore City Municipal Corporation Act, 1981
477. Relief to agents and trustees.
(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.(2)The burden of proving the facts entitling any person to relief under this section shall lie on him.(3)When any person has claimed and established his right to relief under the section, the Commissioner may give him notice to apply to the discharge of such obligation as aforesaid, the first moneys which shall come to his hands on behalf or for the use of principal or beneficial owner, as the case may be, and should he fail to comply with such notice he shall be deemed to be personally liable to discharge such obligation.Payment of Compensation, etc., by and to the Corporation
