Section 27(4) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(4)Where a certificate for the recovery of debt has been received by the Recovery Officer and subsequently the amount of the outstanding demands is reduced [or enhanced] [Inserted by Act 1 of 2000, Section 10 (w.r.e.f. 17.1.2000).] as a result of an appeal, the Presiding Officer shall, when the order which was the subject-matter of such appeal has become final and conclusive, amend the certificate or withdraw it, as the case may be.
