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[Cites 0, Cited by 0] [Section 133(5)] [Section 133] [Entire Act]

State of Gujarat - Subsection

Section 133(5)(a) in The Gujarat Municipalities Act, 1963

(a)the following property shall not be distrained:-
(i)the necessary wearing apparel and bedding of the defaulter, his wife and children,
(ii)the tools of artisans,
(iii)when the defaulter is an agriculturist, his implements of husbandry, seed-grain, and such cattle as may be necessary to enable the defaulter to earn his livelihood;