90. Jurisdiction as to suits arising out of powers of distraint.
- All suits arising out of the exercise of the powers of distraint for recovery of water-rates, or out of any acts done under colour of the exercise of the said power of distraint, or by persons in receipt of the water-rates against any agents employed by them in the collection of such water-rates, or the sureties of such agents for money received or for accounts kept by such agents in the course of such employment, or for papers in their possession, shall be cognizable by the same Court or authority as would have jurisdiction if such water-rates were rent due for the land irrigated.
