Section 154(4) in The United Provinces Tenancy Act, 1939
(4)Nothing herein contained, and no order passed under this section, shall debar, -(a)a land-holder from recovering, by suit or application, any amount due to him which has not been recovered under this section;(b)a person from whom any amount has been recovered under this section, in excess of the amount due from him, from recovering such excess by suit against the land-holder or other person on whose application the arrear was realized.
