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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(2) in Kerala Revenue Recovery Act, 1968

(2)The registration of the certificate of sale under the Indian Registration Act, 1908 (Central Act 16 of 1908), shall be insisted upon in case the purchaser requests that he may be put in possession of the land.