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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of West Bengal - Subsection

Section 153(1)(b) in West Bengal Municipal Act, 1993

(b)the distress shall not be excessive, that is to say, the property distrained shall be, as nearly as possible, equal in value to the amount recoverable under warrant, and if any property has been distrained which, in the opinion of the Chairman, should not have been distrained, it shall forthwith be released.