Every zamindar or tenure-holder to whom any sum or instalment thereof is payable under an order made in pursuance of section 68 may recover the same with interest as aforesaid in the manner provided for the recovery of arrears of rent in respect of patni tenures by the provisions of clauses 2 and 3 of section 8, sections 9. 10, 14, 15, and clauses 1, 2 and 3 of section 17 of Regulation 8 of 1819, as amended by Bengal Act 8 of 1865, or by the provisions of any similar Act for the time being in force :Provided that the right or interest of any person holding from the defaulter shall not be affected by any sale held under these provisions.
