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[Cites 0, Cited by 0] [Section 29B(1)] [Section 29B] [Entire Act]

State of Tamilnadu - Subsection

Section 29B(1)(b) in Chennai City Municipal Corporation Act, 1919

(b)if distraint has taken place, the distraint fee and the expenses incidental to the detention and sale, if any, of the property distrained.