Section 187(1)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 187(1)] [Section 187] [Entire Act]

(a)The following property shall not be distrained, namely: -

(i)The necessary wearing apparel and bedding of the defaulter, his or her spouse and children and their cooking and eating utensils:

(ii)Tools of artisans; and

(iii)Books of account;

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