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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Rajasthan - Subsection

Section 133(2)(iv) in Rajasthan Municipalities Act, 2009

(iv)when the defaulter is an agriculturist, his implements of husbandry, seed grain, and such cattle's as may be necessary to enable the defaulter to earn his livelihood.