Section 20(1) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(1)Where any amount is due to the Corporation from any person, including the surety of a debtor, in respect of loans or advances or other financial accommodation granted by it, such amount shall, on a certificate being granted by the [Chairman-cum-Managing Director] [In Section 20 for the words 'Managing Director' the words 'Chairman-cum-Managing Director' substituted vide Act No. 16 of 1981 and repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] in the prescribed form, be recoverable as arrears of land revenue by the Collector of the district in which the person from whom the amount is due resides or carries on business or owns any property.
