Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Kerala - Subsection Section 53(2) in Kerala Revenue Recovery Act, 1968 (2)If the application is allowed, the Collector shall set aside the sale and may direct a fresh sale.
