Section 29(3) in The United Provinces Minor Irrigation Works Act, 1920
(3)If such person makes default in the payment of any sum to be collected by him under this section, such sum may be recovered from him by the Collector under Section 28 and if such sum or any part of it be still due by the said third party, the sum or part so due may be recovered in like manner by the Collector from such third party.
