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 6] [Entire Act] State of Kerala - Section Section 37 in Kerala Revenue Recovery Act, 1968 37. Management of property attached. - The Collector may at any time during attachment assume the management of the property attached.
