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[Cites 0, Cited by 1] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(2) in Kerala Revenue Recovery Act, 1968

(2)The Collector or the authorised officer may, in his discretion, publish any notice, order or list in the gazette or in one or two newspapers having circulation in the area in which the attachment or sale takes place or in both.