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State of Kerala - Section

Section 22 in Kerala Revenue Recovery Act, 1968

22. Attachment of negotiable instrument.

- Where the property is a negotiable instrument not deposited in a court nor in the custody of a public officer, the attachment shall be made by the Collector or the authorised officer by actual seizure, and the instrument shall be brought before the Collector or the authorised officer, as the case may be and held subject to his orders.