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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(2) in The United Provinces Minor Irrigation Works Act, 1920

(2)When such agreement has been made, such person may recover such sum by suit as though it were an arrear of rent due to him on account of the land in respect of which such sum is payable or water shall have been supplied or used.