Section 104(4) in Haryana Co-operative Societies Act, 1984
(4)A certificate granted by the Registrar, under this section shall be final and conclusive proof of arrears due therein and the same shall be recoverable as [as per provisions of Section 110 of this Act] [Substituted for 'as arrears of land revenue' by Haryana Act No. 19 of 2006.].
