Section 171(2)(d) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of Uttar Pradesh - Subsection

Section 171(2)(d) in The U.P. Municipalities Act, 1916

(d)when the defaulter is an agriculturist, his implements of husbandry, seed grain, and such cattle as may be necessary to enable him to earn his livelihood.

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State of Uttar Pradesh - Subsection

Section 171(2)(d) in The U.P. Municipalities Act, 1916