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[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Uttar Pradesh - Subsection

Section 155(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(b)for the distress and sale of any movable property, belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction within Uttar Pradesh.