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[Cites 0, Cited by 0] [Section 167(4)] [Section 167] [Entire Act]

State of Chattisgarh - Subsection

Section 167(4)(a) in The Chhattisgarh Municipalities Act, 1961

(a)the following property shall not be destrained:-
(i)the necessary wearing apparel and bedding of the defaulter, his wife and children, and utensils used for cooking and drinking;
(ii)the tools of artisans;
(iii)when the defaulter is an agriculturist, his implements of husbandry, seed-grain, and such cattle as may be necessary to enable him to earn his livelihood;
(iv)book of account;
(v)religious books and idols of worship;