29. [Recovery of arrears of rent as arrears of land-revenue. [This section was substituted by Section 7 of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).]
- For the purpose of the recovery of rents, profits and other sums due in respect of property under the superintendence of the Court of Wards (whether such arrears become due before or after the assumption of such superintendence) the Court of Wards shall have all the powers possessed by a Collector under the law for the time being in force for the recovery of land-revenue due to Government, including the power conferred by section 176 of the Bombay Land Revenue Code, 1879.]
