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[Cites 0, Cited by 3] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Revenue Recovery Act, 1890

(2)A suit under sub-section (1) must be instituted in a civil Court having jurisdiction in the local area in which the office of the Collector who made the certificate is situate, and the suit shall be determined in accordance with the law in force at the place where the arrear accrued or the liability for the payment of the sum arose.