Section 5(2) in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970
(2)A suit referred to in sub-section (a) may be instituted in civil court of competent jurisdiction at any time within six months from the date of deposit with the prescribed authority and subject to the result of such suit, the notice of demand shall be conclusive proof of the various dues, penalty and cost mentioned therein.
