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[Cites 0, Cited by 8] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(3) in Kerala Revenue Recovery Act, 1968

(3)Subject to the provisions contained in sub-section (4), the person making a payment under protest shall have the right to institute a suit for the refund of the whole or part of the sum paid by him under sub-section (2).