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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of West Bengal - Subsection

Section 155(1) in West Bengal Municipal Act, 1993

(1)When a warrant is issued for the attachment and sale of immovable property, the attachment shall be made by an order prohibiting the defaulter from transferring or charging the property in any way and all persons from taking any benefit from such transfer or charge and declaring that such property shall be sold in auction unless the amount of tax due with costs of recovery is paid within the date specified in the warrant.