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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of West Bengal - Subsection

Section 122(7) in The Howrah Municipal Corporation Act, 1980

(7)All sales of property under this section shall, so far as may be practicable, be regulated by the procedure in force for the time being in the Court of the District Judge, Howrah with respect to a sale after distress.