Section 30(1) in The United Provinces Minor Irrigation Works Act, 1920
(1)In the absence of an agreement made under Section 29 with any other person the Collector may require the lambardar of any mahal to collect and pay any sums payable under this Act by a third party in respect of any land or water in such mahal and in the event of his failing to pay any sum so required may recover it from him as an arrear of land revenue.
