Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 65] [Entire Act] State of Kerala - Subsection Section 65(4) in Kerala Revenue Recovery Act, 1968 (4)The District Collector shall not order the arrest and detention in the civil prison of -• a woman ; or• any person who, in his opinion, is a minor or of unsound mind.
