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State of Kerala - Section

Section 21 in Kerala Revenue Recovery Act, 1968

21. Attachment of share in movable property.

- Where the property to be attached consists of the share or interest of the defaulter in movable property belonging to him and another as co-owners, the attachment shall be made by a notice issued by the Collector or the authorised officer to the defaulter prohibiting him from transferring the share or interest or charging it in any way.