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[Cites 0, Cited by 8] [Section 50(2)] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(2)(i) in Kerala Revenue Recovery Act, 1968

(i)if there be no bid, the officer conducting the sale may purchase the property on behalf of the Government for an amount of ten paise ; and may apply to the Collector to set aside the sale.