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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Gujarat - Subsection

Section 133(1)(i) in The Gujarat Municipalities Act, 1963

(i)such sum with all costs of the recovery may be levied under a warrant signed by the Chief Officer in consultation with the president in the form specified in Schedule V or to the like effect by distress and sale of the movable property or the attachment and sale of immovable property of the defaulter, and