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State of Kerala - Section

Section 59 in Kerala Revenue Recovery Act, 1968

59. Contracts and payments binding on purchaser.

(1)All engagements entered into and transfers made by the defaulter which are not binding on the Government under section 44 shall not be binding upon the purchaser.
(2)All contracts entered into by the defaulter with his tenants and payments to him by them shall be binding upon the purchaser to the same extent and under the same conditions as laid down in section 45.