Section 154(2) in The United Provinces Tenancy Act, 1939
(2)In any local area to which a notification made under sub-section (1) applies, a land-holder or any other person to whom an arrear of rent or of canal dues is due, may, notwithstanding anything to the contrary in this or any other enactment for the time being in force, instead of suing for recovery of the arrear under this Act, apply in writing to the Collector to realize the same, and the Collector shall, after satisfying himself that the amount claimed is due, proceed, subject to rules made by the Board, to recover such amount with costs and interest as an arrear of land revenue.
