Section 40(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2)A certificate by the Registrar under sub-section (1) shall be final and conclusive as to the arrears due. Without prejudice to any other mode of recovery, the arrears stated to be due in such certificate shall be recoverable according to the law and under the rules for the time being in force for the recovery of arrears of land revenue.
