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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(5)(i) in Kerala Revenue Recovery Act, 1968

(i)When a defaulter is arrested or detained in the civil prison, the sum payable for the subsistence of the defaulter from the time of arrest until he is released shall in the first instance be borne by the Government.