Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Rajasthan - Section

Section 137 in Rajasthan Municipalities Act, 2009

137. Savings.

- No attachment or sale made under this Act shall be deemed unlawful nor shall any person making the same be deemed a trespasser on account of an error, defect or want of form in the bill, notice of demand, warrant, inventory or other proceedings relating thereto.