Section 57(2) in Pondicherry Revenue Recovery Act, 1970
(2)Every application under sub-section (1) shall be signed and sealed by the Collector making it and shall be conclusive as to the amount due, and the party in arrear, in all proceedings against the Collector acting upon such application, or any person acting under his authority ; and no proof of the seal, or signature or official character of the Collector making the application shall be required, unless the court has reason to doubt its genuineness :Provided that nothing herein contained shall affect the right of any party to sue in his own region the Collector who made the application.
