Section 153 in The United Provinces Tenancy Act, 1939
153. Recovery of arrears in respect of Government property
. - Arrears of rent due in respect of Government property or in respect of an estate attached under the provisions of Section 150 of the United Provinces Land Revenue Act, 1901, may be recovered in accordance with the provisions of Sections 39 to 42 of the United Provinces Court of Wards Act, 1912, as if they were arrears due in respect of property under the charge of the Court of Wards.
