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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(2) in Kerala Revenue Recovery Act, 1968

(2)A copy of such order shall be affixed on some conspicuous part of the office of the Collector or the authorised officer, as the case may be, and another copy shall be send to the person from whom the rent is due to the defaulter.