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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of West Bengal - Subsection

Section 146(2) in The Chandernagore Municipal Corporation Act, 1990

(2)If the warrant is not in the meantime suspended by the Chief Executive Officer or discharged, the property seized shall, after the expiry of the period mentioned in the notice served under sub-section (2) of section 145, be sold by public auction by order of the Chief Executive Officer.