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NCT Delhi - Section

Section 130 in The Delhi Land Reforms Rules, 1954

130. When custody of the property not possible under Rule 128.

- Where arrangements for the custody of the property cannot be made under Rule 128 the attaching officer shall :
(a)if it is live-stock, remove it to nearest pound, and
(b)if it is other movable property, appoint one or more caretakers.