Section 34(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(3)If any person refuses or fails to pay the arrears payable under sub-section (1) or the damages payable under sub¬section (2) within the time specified in the order relating thereto, the Assistant Commissioner may issue a certificate for the amount due to the Deputy Commissioner of the District, who shall proceed to recover the same as an arrears of land revenue.
