Section 100(2) in Karnataka Co-Operative Societies Act, 1959
(2)A certificate granted by the Registrar under sub-section (1) shall be final and conclusive. The arrears stated to be due therein shall be recoverable as arrears of land revenue or according to the procedure provided in section 101:Provided that any error in such certificate may be rectified by the Registrar suo motu or on the application of the society or the member affected by the certificate.
