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 0] [Section 75A] [Entire Act] State of Himachal Pradesh - Subsection Section 75A(4) in The Himachal Pradesh Land Revenue Act, 1953 (4)The process of arrest and detention shall not be executed against a defaulter who is a female, a minor, a lunatic or an idiot],
