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State of Kerala - Section

Section 62 in Kerala Revenue Recovery Act, 1968

62. Sale of land for arrears.

- The Collector or the authorised officer may sell the whole or any portion of the land of a defaulter in discharge of the arrears of public revenue due on such land, provided always that so far as may be practicable no larger section of the land shall be sold than may be sufficient to discharge the arrears with interest thereon and cost of process.