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[Cites 0, Cited by 1] [Section 171] [Entire Act]

State of Uttar Pradesh - Subsection

Section 171(4) in The U.P. Municipalities Act, 1916

(4)The officer shall on seizing the property forthwith make an inventory thereof, and shall before removing the same give to the person in possession thereof at the time of seizure a written notice in the form of Schedule VI that the said property will be sold as shall be specified in such notice.