(1)Where the default to maintain the irrigation work in good repair is that of a holder of a dasabandam inamdar granted prior to the permanent settlement and confirmed but not enfranchised by the Government, the holder of the estate served by the irrigation work shall be entitled to call on the holder of the dasabandam inam to execute the works specified in the order passed under clause (a) of sub-section (1) of section 139 or to pay for their execution and on his default to do either, such holder of the estate may execute the said works as directed in the order and recover the cost of the same from the dasabandam inamdar by suit before the Collector. The amount of the decree may be recovered as if it were an arrear of rent.(2)Nothing contained in sub-section (1) shall be deemed to affect the right of such holder of the estate to resume such inam for proper cause.
