Section 69(5) in Kerala Revenue Recovery Act, 1968
(5)[when a certificate under sub-section (1) or a requisition under sub-section (2), as the case may be, is received] [Substituted by Kerala act 31 of 2007.], the Collector of the district shall proceed against the defaulter and his surety and his or their property in the same manner as if the default had been made in his own district. Every certificate filed under sub-section (3) or received under sub-section (1) [* * *] [Ommited by Kerala act 31 of 2007.] shall be conclusive proof as to the amount due and the party in arrear in all proceedings taken by the Collector acting under such certificate or by any person acting under his authority and no proof of the seal or signature or official character of the District Collector issuing the certificate shall be required, unless the officer dealing with such certificate has reason to doubt its genuineness, provided always that nothing herein contained shall affect the right of any party to sue in his own district the District Collector who issued the certificate.
