Section 145(1)(a) in The Chandernagore Municipal Corporation Act, 1990

[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

(a)the following property shall not be distrained:-

(i)the necessary wearing apparel and bedding of the defaulter, his wife and children and their cooking and eating utensils;

(ii)tools of artisans;

(iii)books of accounts;

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