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 2] [Entire Act] State of Kerala - Section Section 10 in Kerala Revenue Recovery Act, 1968 10. Time of attachment by seizure. - Attachment by seizure shall be made after sun-rise and before sun-set and not otherwise
