- The provisions of this Act applicable to arrears of rent and suits and proceedings for the recovery thereof, shall, as far as may be, apply to anything payable or deliverable in respect of-(a)any sub-proprietary interest,(b)any nij-jote, khamar, khudkast or nij-chas land held by co-sharers;(c)any land held by co-sharers, under the provisions of Sub-sections (2) and (3) of Section 26;(d)any rights of pasturage, forest rights, rights over fisheries and the like; and(e)any registration fees prescribed in Sections 14, 15, 16 or 31-B.Saving for conditions binding on landlords
