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[Cites 0, Cited by 1] [Section 50(2)] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(2)(ii) in Kerala Revenue Recovery Act, 1968

(ii)if the highest bid be insufficient to cover the arrears referred to in sub-section (1) and those subsequently accruing due up to the date of the sale and interest and cost of process, such officer may bid on behalf of the Government for an amount higher than such bid by ten paise, and in either case the Government shall acquire the property subject to the provisions of this Act.