Section 91 — Application of certain sections to biswadars.

(1) The provisions of sections 62, 66, 67, 69 to 77, 81, 87 to 90 and 108 to 112 shall apply to a biswadar in relation to a jagirdar or a muafidar , as if in such sections for the word "tenant", the word " biswadar " and for the word "landlord" or "landholder" the word " jagirdar " or " muafidar ", as the ease may be, and for the word "rent" the words "revenue payable by a biswadar ", were substituted. (2) The amount of a decree for arrears of revenue passed against a biswadar , if not satisfied within thirty days of the date when such decree becomes final shall, on the application of the decree-holder, be recovered by the tahsildar as arrears of revenue and paid to the person entitled.

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