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[Cites 0, Cited by 2] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1) in Kerala Revenue Recovery Act, 1968

(1)After the confirmation of any such sale, the Collector shall register the immovable property sold in the name of the person declared to be the purchaser and shall execute and grant a certificate of sale bearing his seal and signature to such purchaser.