Section 147(4) in The M.P. Land Revenue Code, 1959
(4)Notwithstanding anything contained in sub-section (3), no person shall be arrested or confined in a civil prison for an arrear of land revenue, where and for so long as such person (a)is a minor, or a person mentally ill or mentally retarded; and(b)is exempted under sections 133, 135 or 135-A of the Code of Civil Procedure, 1908 (No. 5 of 1908).
