27. Recovery by grantee of exclusive privilege of sums due to him.
- Any grantee lessee or assignee as aforesaid may recover from any person holding under any money due to him in his capacity of a grantee, lessee or assignee, as if it were an arrear of rent recoverable under the law for the time being in force with regard to land-holder and tenant:Provided that nothing contained in this section shall affect the right of any such grantee, lessee or assignee to recover by civil suit any such amount due to him from any such person as aforesaid.
