(1)All rents, tolls and fees and all costs, expenses or other moneys due under this Act to the Board may be recovered in the manner provided in sections 106 to 115, both inclusive.(2)Where any sum is due on account of rent from a person to a Board in respect of land vested in, or entrusted to the management of the Board, the Board may apply to collector to recover any arrear of such rent as if it were arrear lf land revenue. The procedure will not apply in the case of rents mentioned in sub-section (23) of Section 148 the realization of which will be governed by the provision contained in sub-section (1) of this sector.Supplemental Provisions
