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[Cites 0, Cited by 2] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1) in Kerala Revenue Recovery Act, 1968

(1)Where the property to be attached is rent due to a defaulter, the attachment shall be made by a written order of the Collector or the authorised officer prohibiting the person from whom the rent is due from paying it to the defaulter or his authorised agent.