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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

NCT Delhi - Subsection

Section 103(1)(b) in The New Delhi Municipal Council Act, 1994

(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 the warrant, and if any property has been distrained which, in the opinion of the Chairperson, should not have been distrained it shall forthwith be released.