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[Cites 0, Cited by 0] [Section 143(5)] [Section 143] [Entire Act]

State of Karnataka - Subsection

Section 143(5)(c) in Karnataka Municipalities Act, 1964

(c)the officer shall, on distraining the property forthwith make an inventory thereof and shall before removing the same give to the person in possession thereof at the time of distraint a written notice in the form set forth in Schedule XII;