86. Superior holders entitled to assistance in recovery of dues from inferior holders, etc.
- Superior holders shall, upon written application to the Collector, be entitled to assistance, by the use of precautionary and other measures, for the recovery of rent or land revenue payable to them by inferior holder or by co-sharcrs in their holdings under the same rules, except that contained in section 137, and in the same manner as prescribed in Chapter XI [***] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule B. This Schedule is printed as an Appendix to the Bombay General Clauses (Act, 1904 (Bombay I of 1904).] for the realization of land revenue by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order, 1950.] Government]:But application must be made within the revenue year or within the year of tenancy. - [Provided that such application shall be made before the expiry of the year immediately succeeding the revenue year or the year of the tenancy in which the said rent or land revenue became payable.] [This proviso was substituted by Bombay LXVII of 1948, section 90 read with Bombay 13 of 1956.]
