Section 3 in The Haryana Public Money (Recovery of Dues) Act, 1979
3. Recovery of certain dues as arrears of land revenue.
(1)Where any sum is recoverable from a defaulter -(a)by the State Government, such officer as it may, by notification, appoint in this behalf;(b)by a Corporation or a Government company, the Managing Director thereof,shall determine the sum due from the defaulter.(2)The Officer or the Managing Director, as the case may be, referred to in sub-section (1), shall send a certificate to the Collector mentioning the sum due from the defaulter and requesting that such sum together with the cost of proceedings be recovered as if it were an arrear of land revenue.(4)No civil Court shall have jurisdiction -(a)to entertain or adjudicate upon any case;(b)to adjudicate upon or proceed with any pending case,relating to the recovery of any sum due as aforesaid from the defaulter. The proceedings relating to the recovery of the sums due from the defaulters, pending at the commencement of this Act in any civil Court, shall abate.
