Section 41(4)(ii) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(4)(ii) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(ii)After attachment, no person except an officer appointed in this behalf by the State Government shall in any way deal with the attached fund or portion thereof but such officer may do all acts in respect thereof which any such local or public authority or officer or servant thereof might have done if such attachment had not taken place, and may apply the proceeds in satisfaction of the arrears and of all interests due in respect thereof and of all expenses caused by the attachment and subsequent proceedings:

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State of West Bengal - Subsection

Section 41(4)(ii) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966