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[Cites 0, Cited by 0] [Section 89D] [Entire Act]

State of Karnataka - Subsection

Section 89D(2) in Karnataka Co-Operative Societies Act, 1959

(2)A certificate by the Registrar under sub-section (1) shall be final and conclusive as to the arrears due. The arrears stated to be due therein shall be recoverable according to the law for the time being in force for the recovery of arrears of land revenue.