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

State of Karnataka - Subsection

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

(e)any transfer of or charge on the property attached or of any interest therein made without the written permission of the Municipal Commissioner or Chief Officer shall be void as against all claims of the municipal council enforceable under the attachment.