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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Karnataka - Subsection

Section 265(4) in Karnataka Panchayat Raj Act, 1993

(4)The Chief Executive Officer or the Executive Officer, as the case may be, or the authorised officer shall make an inventory of the property distrained, a copy of which shall on demand be delivered to the defaulter or any person on his behalf, and if the amount due is not paid within fifteen days after distraint, the property may be sold.