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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(2)(h) in Bihar and Orissa Public Demands Recovery Act, 1914

(h)the maintenance and custody while under attachment, of live stock and other movable property, the fees to be charged for such maintenance and custody, the sale of such live-stock and property, and the disposal of the proceeds of such sale;