Section 30 in The United Provinces Minor Irrigation Works Act, 1920
30. Lambardars may be required to collect dues.
(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.(2)Where a lambardar is required to pay any sum under sub-section (1), all the provisions of law for the time being applicable to the recovery by him or by the Collector on his behalf of land revenue and remuneration fees from any third party shall apply to the recovery of sums from any third party liable for the same as if they were enacted in this Act.
