- The provisions of this Act applicable to arrears of rent and to suits and proceedings for the recovery thereof, shall, so far as may be, apply to anything payable or deliverable in respect of any rights of pasturage, forest rights, rights over the fisheries and the like :Provided that the provisions of Chapter XII shall only apply to the recovery of such dues-(i)when the particulars mentioned in Clause (f) of Section 98 have been recorded and the record has been finally published under Part II of Chapter X, and(ii)subject to the conditions specified in sub-Sections (1), (2) and (3) of Section 170.Limitation
