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[Cites 0, Cited by 0] [Section 143(5)] [Section 143] [Entire Act]

State of Karnataka - Subsection

Section 143(5)(a) in Karnataka Municipalities Act, 1964

(a)the following property shall not be distrained:-
(i)necessary wearing apparel and bedding of the defaulter, his wife and children, and their cooking and eating utensils,
(ii)tools of artizans;
(iii)books of account; or
(iv)when the defaulter is an agriculturist, his implements of husbandry, seed, grain, and such cattle as may be necessary to enable the defaulter to earn his livelihood;