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[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Uttar Pradesh - Subsection

Section 172(2)(b) in U.P. Revenue Code, 2006

(b)tools of a village artisan and, if the defaulter is an agriculturist, his implements of husbandry (except an implement driven by mechanical power) and such cattle and seed as may in the opinion of the attaching officer be necessary to enable him to earn his livelihood as such;