Section 45T(3) in The Banking Regulation Act, 1949
(3)Without prejudice to the provisions of sub-section (1) or sub-section (2), any amount found due to the banking company by an order or decision of the High Court, may, with the leave of the High Court, be recovered [by the liquidator in the same manner as an arrear of land revenue and for the purpose of such recovery the liquidator may forward to the Collector within whose jurisdiction the property of the person against whom any order or decision of the High Court has been made is situate, a certificate under his signature specifying the amount so due and the person by whom it is payable.] [Substituted by Act 55 of 1963, Section 24, for " in the same manner as an arrears of land revenue" (w.e.f. 1.2.1964).]
