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[Cites 0, Cited by 0] [Section 509(2)] [Section 509] [Entire Act]

State of Uttar Pradesh - Subsection

Section 509(2)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)when the defaulter is an agriculturist, his implements of husbandry, seed grain. and such cattle as may be necessary to enable him to earn his livelihood.