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

State of Rajasthan - Subsection

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

(b)for the distress and sale of any movable property belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction within Rajasthan.