292. Recovery of rent of other immovable property.
- Any arrears due on account of rent from a person to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in respect of immovable property other than land vested in or entrusted to the management of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], shall be recovered in the manner prescribed by Chapter VI.
