Section 44(2) in Bihar and Orissa Public Demands Recovery Act, 1914
(2)No certificate duly filed under this Act shall be modified by a Civil Court except on one of the following grounds namely -(i)that a portion of the alleged debt was not due; or(ii)that the certificate-debtor has not received credit for any portion which he has paid.Note. - The mere fact that a greater sum is claimed as due in a certificate made under this Act does not render the certificate and the notice bad so as to exclude the operation of the Rule of limitation laid down in Section 43.
