Section 244(1)(a) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 244(1)] [Section 244] [Entire Act]

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

(i)the necessary wearing apparel and bedding of the defaulter, his or her spouse and children and their cooking and eating utensils :

(ii)tools of artisans; and

(iii)books of account;

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