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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(6) in Kerala Revenue Recovery Act, 1968

(6)All persons bidding at the sale shall be required to state whether they are bidding on their own behalf or as agents, and in the latter case to deposit a written authority signed by their principals. If such requisition be not complied with, their bids shall be rejected.