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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Andhra Pradesh - Subsection

Section 101(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)A certificate by the Registrar under sub-section (1) shall be final and conclusive as to the arrears due. The arrears stated to be due therein shall be recoverable by the Collector in the same manner as arrears of land revenue.