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[Cites 0, Cited by 3] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(1) in Kerala Revenue Recovery Act, 1968

(1)Before the issue of the certificate referred to in sub-section (1) of section 56, the Collector or the authorised officer shall cause the publication of the name of the purchaser and the date of purchase, together with a declaration of the lawful succession of such purchaser to all the rights of the former land-holder in the said immovable property.