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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of Uttar Pradesh - Subsection

Section 173(1)(b) in The U.P. Municipalities Act, 1916

(b)for the distress and sale of any movable property belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction within Uttar Pradesh.