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State of Assam - Section

Section 114 in Assam Municipal Act, 1956

114. Attachment or sale not unlawful for want of form.

- No attachment or Gale made under this Act shall be deemed unlawful, nor shall any party making the same be deemed a trespasser on account of any error, defect or want the bill, notice, summons, warrant of attachment, inventory or other relating thereto.