Section 20(1) in Kerala Revenue Recovery Act, 1968
(1)The attachment of a decree of a civil court for the payment of money or for sale in enforcement of a mortgage or charge shall be made by the issue to the civil court of a notice by the Collector or the authorised officer, specifying the name of the defaulter, the amount in arrear together with the interest thereon and the cost of process and the account to which and the period to which the arrears relate and requesting the civil court to stay the execution of the decree unless and until-• the Collector or the authorised officer, as the case may be, cancels the notice; or• the Collector or the authorised officer, as the case may be, or the defaulter applies to the court receiving such notice to execute the decree.
