Section 19(1) in Telangana Khadi and Village Industries Board Act, 1958
(1)Where any loan or advance granted by the Board to any institution or person is not repaid before the date specified therefor, [or where any other amount is due to the Board from any person or institution either under a contract or otherwise] [Inserted by Act No.30 of 1981.], the Board may without prejudice to any other mode of recovery, issue a certificate for the amount due to the Collector of the District concerned, and the Collector shall proceed to recover the amount in the same manner as an arrear of land revenue:[Provided that no certificate under this sub-section shall be issued unless the defaulter has been given an opportunity of making a representation against the action proposed:Provided further that it shall be lawful for the Board to issue succession certificates under this sub-section to the Collector for the realisation of its dues in full, if it is satisfied that the defaulter has come into possession of assets from which it can recover its dues.] [Added by Act No.30 of 1981.]
