Section 24 in Punjab State Aid to Industries Act, 1935
24. Effect of declaration.
(1)If within the time so fixed the sums due are not paid, the officer empowered under section 23 may issue the declaration as described in sub-section (2) of the same section, and such declaration shall be published in the [Official Gazette] [Substituted for the word 'Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.].(2)Such declaration shall be conclusive evidence of its contents, and shall not be called into question in any court by the borrower, his heirs, legal representatives or assigns, [or by any member of his family if he belongs to a Joint Hindu Family] [Inserted by Punjab Act 3 of 1940 section, 4(a).] [nor shall any right, principle or rule arising from or under the personal or customary law applicable to the said persons or any of them, nor anything contained in the [Punjab Alienation of Land Act 1900, affect the validity or effectiveness of a mortgage executed or of a declaration published under this Act, or the procedure therein provided for enforcement thereof.] [Inserted by Punjab Act 3 of 1940, section 4(b).](3)Such declaration may be produced by the said officer, or by such other person as he may either generally or specially appoint in this behalf before the principal civil court of original jurisdiction, within the local limits of whose jurisdiction any of the property liable for the debt due is situate in the same manner as a decree of which execution is sought.
