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[Cites 0, Cited by 1] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(6) in Kerala Revenue Recovery Act, 1968

(6)The certificate issued under sub-section (1) and the requisition issued under subsection (2) may be modified from time to time by the issuing officer and the certificate or requisition so modified shall be the authority of the Collector or the authorised officer to modify the demand.