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[Cites 0, Cited by 9] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(3) in Kerala Revenue Recovery Act, 1968

(3)A sum of money not less than fifteen per cent of the bid amount of the immovable property shall be deposited by the person declared to be the purchaser with the officer conducting the sale immediately after such declaration and where the remainder of the purchase money is not paid within thirty days of the date of the sale, the money so deposited shall be liable to forfeiture.