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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(2)(h) in The Bengal Public Demands Recovery Act, 1913

(h)the maintenance and custody while under attachment of live stock and other movable property, the fees to be charged for such maintenance and custody, the sale of such live-stock and property, and the disposal of the proceeds of such sale;