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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(5)(iii) in Kerala Revenue Recovery Act, 1968

(iii)Sums payable under this sub-section shall be deemed to be cost of proceedings :Provided that the defaulter shall not be detained in the civil prison or arrested on account of any sum so payable.