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[Cites 0, Cited by 0] [Section 181(2)] [Section 181] [Entire Act]

State of Uttarakhand - Subsection

Section 181(2)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)No distress or the sale made under this Act shall be deemed unlawful, nor any person making the same be deemed a trespasser on account of an error, defect or want of form in the bill, notice, warrant of distress, inventory or other proceeding relating thereto.