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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(3)(c) in The M.P. Municipalities Act, 1961

(c)when the defaulter is an agriculturist, his implements of husbandry, seed grain and such cattle as may be necessary to enable him to earn his livelihood;