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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Rajasthan - Subsection

Section 142(1)(a) in The Rajasthan District Boards Act, 1954

(a)for the distress and sale of any movable property or effects belonging to a defaulter, within any other part of the jurisdiction of the Magistrate, or