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[Cites 0, Cited by 0] [Section 89] [Entire Act]

NCT Delhi - Subsection

Section 89(3) in The Delhi Water Board Act, 1998

(3)When a warrant is issued for the attachment and sale of immovable property, the attachment shall be made by an order prohibiting the defaulter from transferring or charging the property in any way, and prohibiting all persons from taking any benefit from such transfer or charge, and declaring that such property would not be sold unless the amount due with all costs of recovery is paid into the Board's office within fifteen days from the date of the attachment.