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State of Kerala - Section

Section 18 in Kerala Revenue Recovery Act, 1968

18. Attached cattle or goods not to be used.

- The officer who made the attachment shall not work the livestock or make use of the goods or effects attached; he shall provide the necessary food for the livestock, the expenses attending which shall be defrayed by the owner upon his redeeming the property, or from the proceeds of the sale in the event of its being sold.