149. Certified account to be evidence as to arrears.
- A statement of account, certified by the Collector or by an Assistant or Deputy Collector, shall, for the purposes of this Chapter, be conclusive evidence of the existence of the arrear of the amount of land revenue due, and of the person who is the defaulter.Collectors may realize each other's demands.-On receipt of such certified statement, it shall be lawful for the Collector of one district to proceed to recover the demands of the Collector of any other district under the provisions of this chapter as if the demand arose in his own district.[***] [Third paragraph was omitted by the Gujarat Adaptation of laws (State and Concurrent Subjects) Order, 1960.]
