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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Rajasthan - Subsection

Section 110(1) in Rajasthan Panchayati Raj Rules, 1996

(1)Subject to the provisions contained in Sub-rule (5) of Rule 107 and further subject to the exceptions specified in Rule 108, the officer to whom a warrant of attachment and sale is addressed or endorsed shall be competent to attach. wherever it may be found, any movable property of the person named in the warrant.