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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(4) in Tamil Nadu Co-operative Societies Rules, 1988

(4)The distress levied shall not be excessive, that is to say, the property distrained shall be as nearly as possible proportionate to the sum due by the defaulter together with interest and all expenses incidental to the distraint, detention and sale.