Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

NCT Delhi - Subsection

Section 103(1)(a) in The New Delhi Municipal Council Act, 1994

(a)the following property shall not be distrained:-
(i)the necessary wearing apparel and bedding of the defaulter, his wife and children and their cooking and eating utensils;
(ii)tools of artisans;
(iii)books of account; or
(iv)when the defaulter is an agriculturist his implements of husbandry, seed, grain and such cattle as may be necessary to enable the defaulter to earn his livelihood;