(1)Where any sum is due on account of rent from a person to a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in respect of land vested in, or entrusted to the management of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may apply to the Collector to recover any arrear of such rent as if it were an arrear of land revenue.(2)The Collector on being satisfied that the sum is due shall proceed to recover it as an arrear of land revenue.
