Section 173(1)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of Uttar Pradesh - Subsection

Section 173(1)(a) in The U.P. Municipalities Act, 1916

(a)for the distress and sale of any movable property or effects belonging to the defaulter within any other part of the jurisdiction of the Magistrate, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 173(1)(a) in The U.P. Municipalities Act, 1916