Section 122(4) in Tamil Nadu State Housing Board Act, 1961
(4)Every sum certified to be due from any person by the auditor under this Act shall be paid by such person to the Board within fourteen clays after he has been furnished with a copy or the decision of the auditor unless within that time such person has applied to the Court or applied to the Government against the decision under sub-section (3); and such sum if not paid or such sum as the Court or the Government shall declare to be due, shall be recoverable on an application made by the Board to the Court in the same way as an amount decreed by it.
