Section 52(1) in Kerala Revenue Recovery Act, 1968
(1)Any person owning or claiming an interest in immovable property sold under this Act may, at any time within thirty days from the date of the sale, deposit in the treasury of the taluk in which the immovable property is situate or if there be no treasury in the taluk, in the nearest treasury-• a sum equal to five per cent of the purchase money ; and• a sum equal to the arrears of public revenue due on land for which the immovable property was sold together with interest thereon and cost of process,and may apply to the Collector to set aside the sale.
