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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of West Bengal - Subsection

Section 145(1)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)the distress shall not be excessive, that is to say, the property distrained shall be as nearly as possible equal in value to the amount recoverable under warrant, and if any property has been distrained which, in the opinion of the Chief Executive Officer, should not have been distrained, it shall forthwith be released.