Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)The distraint and sale of the movable property of a Defaulter shall be made by such officers or class of officers, in such manner and in accordance with such procedure, as may be prescribed.