Section 49(2) in Kerala Revenue Recovery Act, 1968
(2)Previous to the sale, the Collector or the authorised officer as the case may be, shall issue a notice thereof in English and in Malayalam and also in the language of the locality where such language is not Malayalam, specifying-• the name of the defaulter ;• the position and extent of the land and of his building and other known improvements thereon;• the amount of revenue assessed on the land, or upon its different sections;• the amount for the recovery of which the sale is ordered ;• the proportion of the public revenue due during the remainder of the current financial year; and• the time, place and conditions of sale.The notice shall be duly served and published at least thirty days before the date of sale.
