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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Himachal Pradesh - Subsection

Section 258(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)The Executive Officer or the Secretary, as the case may be, or the authorised officer shall make an inventory of the property distrained, a copy of which shall on demand be delivered to the defaulter or any person on his behalf, and if the amount due is not paid within fifteen days after distraint, the property may be sold.