Section 45T(4) in The Banking Regulation Act, 1949
(4)[ On receipt of a certificate under sub-section (3), the Collector shall proceed to recover from such person the amount specified therein as if it were an arrear of land revenue:Provided that without prejudice to any other powers of the Collector, he shall, for the purposes of recovering the said amount, have all the powers which, under the Code of Civil Procedure, 1908 (5 of 1908), a Civil Court has for the purpose of the recovery of an amount due under a decree.] [Inserted by Act 55 of 1963, Section 24 (w.e.f. 1.2.1964).]
