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State of Kerala - Section

Section 35 in Kerala Revenue Recovery Act, 1968

35. Procedure when defaulter neglects to pay.

- When the amount due has not been paid pursuant to the terms of the written demand, and no arrangement for securing the same has been entered into the satisfaction of the Collector or the authorised officer, as the case may be, he shall proceed to recover the arrear by attachment and sale of the immovable property of the defaulter in the manner hereinafter provided.