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[Cites 0, Cited by 16] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(2) in Kerala Revenue Recovery Act, 1968

(2)If within the time prescribed under sub-section (1), the defaulter objects to the claim of arrears wholly or in part, the Collector or the authorised officer, as the case may be shall inquire into the objection and record a decision before proceeding to attach the immovable property of the defaulter.