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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(2) in Kerala Revenue Recovery Act, 1968

(2)Any person who has received from the Government a free grant of money for any agricultural or other purpose, on default to refund the same consequent on his failure to observe any of the conditions of the grant, shall be liable to be proceeded against under the provisions of this Act for the recovery of the amount granted to him together with interest thereon and cost of process.