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[Cites 0, Cited by 0] [Section 180(4)] [Section 180] [Entire Act]

State of Uttarakhand - Subsection

Section 180(4)(H) in Uttarakhand Panchayati Raj Act, 2016

(H)(1) When the property seized is subject to speedy and natural decay, or when the expense of keeping in custody together with the amount to be recovered is likely to exceed its value, the Chairman or other officer by whom the warrant was signed shall at once give notice to the person in whose possession the property was seized to the effect that it will be sold at once and shall sell it accordingly unless the amount named in the warrant be forthwith paid.