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[Cites 0, Cited by 5] [Section 157(1)] [Section 157] [Entire Act]

NCT Delhi - Subsection

Section 157(1)(b) in The Delhi Municipal Corporation Act, 1957

(b)the distress shall not be excessive, that is to say, the property distrained shall be as nearly as possible equal in value to the amount recoverable under the warrant, and if any property has been distrained which, in the opinion of the Commissioner, should not have been distrained, it shall forthwith be released.