Section 3(4) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979
(4)A certificate so granted by the prescribed officer shall be final and may be sent to the Deputy Commissioner by the banking company. The sum stated therein to be due and interest thereon at the agreed rate within the limits prescribed by the Reserve Bank of India and other Government Financing or Re-financing institutions from time to time upto the date of recovery together with the cost of the proceedings shall be recoverable as an arrear of land revenue. A certificate sent to the Deputy Commissioner may be withdrawn at any time .
