Section 364 in The City of Nagpur Corporation Act, 1948
364. Limitation of liability of agent or trustee or owner.
- No person who receives the rent of any land or building as an agent or trustee only shall be liable to do anything which by this Act or any rule or by-law made thereunder is required to be done by an owner, if he proves to the satisfaction of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] that he has not in his hands funds belonging or payable to the owner sufficient for the purpose ;Provided that nothing in this section shall be deemed to prevent the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] from carrying out the necessary works and recovering the expenses so incurred from the actual owner.Payment of Compensation
