(3)The provisions of Sections 28 to 30 shall be applicable to proceedings or the enhancement of the rent of a 'Mundari-khunt-katfidari tenancy.[244. Recovery of arrears of rent under the certificate procedure where there is a record-of-rights. - When an arrear of rent accrues in respect of a 'Mundari-khunt-kattidari tenancy for which a record-of-rights has been prepared under this Act or under any law in force before the commencement of this Act, no suit shall be maintainable in any Court for the recovery of the arrears but the landlord may apply in writing to the Deputy Commissioner to sign a certificate authorising the recovery thereof, with simple interest not exceeding twelve-and-a-half per centum per annum or in the case of money recoverable under the Cess Act, 1880 (Bengal Act 9 of 1880) at twelve-and-a-half per centum per annum under the Bihar and Orissa Public Demands Recovery Act, 1914 (B & O Act 4 of 1914).
