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[Cites 0, Cited by 0] [Section 337(2)] [Section 337] [Entire Act]

State of Rajasthan - Subsection

Section 337(2)(xxvii) in Rajasthan Municipalities Act, 2009

(xxvii)for prescribing the form of warrant for attachment and sale of property of the defaulter and for prescribing the manner in which the attached property may be sold;