Section 8A(3) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
(3)On the receipt of the certificate, the Collector shall proceed to recover from the agriculturist the amount specified therein as arrears of land revenue.Explanation. - For the purposes of this section, the expression Collector means the Collector of the district in which the agriculturist ordinarily resides or carries on the activities referred to in clause (a) of Section 2 or where movable or immovable property of the agriculturist is situate, and includes any officer authorised by the State Government in that behalf.] [Inserted by Haryana Act 17 of 1978.]
