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[Cites 0, Cited by 0] [Section 133(5)] [Section 133] [Entire Act]

State of Gujarat - Subsection

Section 133(5)(b) in The Gujarat Municipalities Act, 1963

(b)the property distrained shall be as nearly as possible equal in value to the amount recoverable, under the warrant; and if any property has been distrained which, in the opinion of the Chief Officer or of the person to whom the warrant was addressed should not have been so distrained, it shall forthwith be returned to the defaulter;