Section 12(2) in The Bengal Public Demands Recovery Act, 1913
(2)When a copy of a certificate is sent to any such officer, he shall cause it to be filed in his office, and thereupon the provisions of Section 8 with respect to certificate filed in the office of a Certificate Officer apply as if such copy were an original certificate:Provided that it shall not be necessary to serve a second notice and copy under Section 7.
