Section 20 in The Gujarat Tribal Development Corporation Act, 1972
20. Recovery of money due to Corporation.
(1)Where any amount is due to the Corporation from any person in respect of advances or other financial accommodation granted by it, such amount shall on a certificate being granted by the Executive Director 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.(2)Before issuing the certificate referred to in sub-section (1), the Executive Director shall make an application to such officer, as may be empowered by the Sate Government in this behalf and that officer shall, after giving an opportunity of being heard to the person concerned and after such further enquiry as he may consider necessary, by an order determine the amount due to the Corporation and communicate the same to the Executive Director.(3)An appeal against an order passed by the officer empowered by the State Government under sub-section (2) shall lie within such period and to such authority as may be prescribed.(4)The officer empowered under sub-section (2) and the appellate authority shall follow such procedure as may be prescribed.(5)The certificate issued by the Executive Director under sub-section (1) shall be final and conclusive and shall not be called in question before any authority or Court.(6)For the purpose of recovering any amount due to the Corporation in respect of a loan it shall not be necessary to proceed against the principal before proceeding against his surety.
