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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Meghalaya - Subsection

Section 108(1) in Meghalaya Municipal Act, 1973

(1)Every warrant of attachment and sale under the preceding section shall be issued by the Board and shall be in the prescribed form. Attachment shall be made by actual seizure of movable property, and the officer charges with the execution of the warrant shall be responsible for the due custody thereof.