Revenue Recovery (Haryana Amendment) Act, 2003*
| [Haryana Act No. 12 of 2003] | [7th April, 2003] |
An Act further to amend the Revenue Recovery Act, 1890, in its application to the State of Haryana
Be it enacted by the Legislature of the State of Haryana in the Fifty-fourth Year of the Republic of India as follows:-
* [Received the assent of the Governor on 7th April, 2003 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 13/2003, dated 18th April, 2003].
1. Short title.- This Act may be called the Revenue Recovery (Haryana Amendment) Act, 2003.
2. Substitution of section 5 of Central Act 1 of 1890.- For Section 5 of the Revenue Recovery Act, 1890, the following sections shall be substituted, namely:-
"5. Recovery by Collectors of sums recoverable is arrears of revenue on the certificates of public officers and local ???,-
(1) Where any sum is recoverable as an arrcar of land revenue by any public officer other than a Collector or by any local authority, such officer or authority may send to the Collector of the district in which the office of that officer or authority is situate or of any other district in the State of Haryana where the defaulter is or has property, a certificate in such form as may be prescribed by rules made in this behalf.
(2) Save as otherwise provided in this Act, certificate shall be conclusive of matters therein stated.
(3) The Collector shall, on receipt of the certification under sub-section (1), proceed to recover the amount: stated therein as if the sum were payable to himself.
(4) The provisions of section 4 shall have effect in relation to such certificate as if it were a certificate sent under sub-section (1) of section 3.
5-A. Certificates in respect of sums recoverable as arrears of revenue by cither public officers, or local authorities from defaulters being or having property outside the State of Haryana. Where any sum is recoverable as an arrcar of land revenue by any public officer other than a Collector or by any local authority, and the defaulter is or has property in a district outside the State of Haryana, the Collector of the district in which the office of that officer or authority is ??? may, on the request of the officer or authority, send a certificate of the amount to be recovered, to the Collector of the district where the defaulter is or has property under the foregoing provisions of this Act, as if the sum were payable to himself.".