Section 33(4) in The Maharashtra Agricultural Debtors Relief Act, 1947
(4)All sums due under an award made in favour of the bank under this section shall be recoverable as arrears of land revenue;[Provided that any application for the recovery of such sums shall be made to the Collector and shall be accompanied by a certificate signed by the Court.] [These words were added by Bombay 70 of 1948, Section 10(4).]
