Section 33(4) in The Hyderabad Agricultural Debtors Relief Act, 1956
(4)All sums due under an award made in favour of the bank or society under this section shall without prejudice to any other modes of recovery allowable by law be recoverable arrears of land revenue :Provided that, any application for recovery of such sums as arrears of land revenue shall be made to the Collector and shall be accompanied by a certificate signed by the Court.
