Section 19(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, in the case of the debt, to the debtor; in the case of the share, to the proper officer of the corporation; and in the case of the other movable pro0perty (except as aforesaid), to the person in possession of the same.
