Section 12(2) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
(2)A certificate by the prescribed officer under sub-section (1) shall be final and conclusive as to the arrears due. The arrears stated to be due therein shall be recoverable as if it were an arrear of land revenue.Explanation.- For the purposes of this section, "agriculturist" includes his co-obligants and sureties and their legal representatives to the extent of the assets of the deceased in their hands.
