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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(2)A certificate by the Registrar under sub-section (1) shall be final and conclusive as to the arrear due. The arrears stated to be due therein shall be recoverable according to the law for the time being in force for the recovery of arrears of land revenue.