Section 37(2) in The Haryana Canal and Drainage Act, 1974
(2)Such sum shall be recoverable as if they were arrears of land revenue due in respect of the defaulter's share in such estates; and for the purpose of collecting such sum from the person liable to pay the same, such Lambardar or persons may exercise the powers laid down in the law for the time being in force in respect of the collection by him of the rents of land or of shares of land revenue or any tax in lieu thereof.
