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[Cites 0, Cited by 1] [Section 75(1)] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(1)(ii) in Kerala Revenue Recovery Act, 1968

(ii)by affixture of a copy of the notice, order or list on the office of the village in which, and on the office of the local authority within whose jurisdiction, the attachment or sale takes place.