Section 193(5) in The U.P. Municipalities Act, 1916
(5)If the sum awarded under clause (d) of sub-section (4) takes the form of a lump payment, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may recover it in the manner provided by Chapter VI and pay any sum recovered to the person to whom it is due. If a rent has been awarded, the person to whom it is due may recover it by suit in any civil court having jurisdiction.
