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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Kerala - Subsection

Section 439(2) in Kerala Municipality Act, 1994

(2)Where after reasonable inquiry, it appears to the Secretary that there is no owner or occupier to whom notice can be given under any section this Chapter, he may take such action as may appear to him to be necessary with regard to the property concerned and may meet the expenses incurred therefor by the sale of such property (not being land) or of any portion thereof.