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

State of Karnataka - Subsection

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

(d)
(i)when the property is immovable, the attachment shall be made by an order prohibiting the defaulter from transferring or charging the property in any way and all persons from taking any benefit from such transfer or charge;
(ii)the order shall be proclaimed at some place on or adjacent to the property by beat of drum or other customary mode, and a copy of the order shall be affixed on a conspicuous part of the property and upon the notice board of the municipal office, and also, when the property is land paying revenue to the Government in the office of the Tahsildar of the Taluk in which the land is situate;