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[Cites 0, Cited by 0] [Section 221A] [Entire Act]

State of West Bengal - Subsection

Section 221A(1) in The Calcutta Municipal Corporation Act, 1980

(1)After a defaulter has been proceeded against under the foregoing provisions of this Chapter unsuccessfully or with partial success, any sum due or balance of any sum due may be recovered under a warrant issued in such form as may be specified by regulation for attachment and sale of immovable property of the person liable] .