Section 69(2) in Kerala Revenue Recovery Act, 1968
(2)When any amount, other than public revenue due on land, which is recoverable under this Act, is due, the officer charged with its realization may send to the Collector of the district in which [the defaulter or his surety resides or holds property] [Substituted by Kerala act 31 of 2007.] a written requisition in the prescribed form, duly verified, and certified by him.
