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[Cites 0, Cited by 0] [Section 167(4)] [Section 167] [Entire Act]

State of Madhya Pradesh - Subsection

Section 167(4)(e) in The M.P. Municipalities Act, 1961

(e)any transfer of, or charge on, the property attached or of any interest therein made without the written permission of the Council shall be void as against till claims of the Council enforceable under the attachment.