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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

State of Chattisgarh - Subsection

Section 165(3)(c) in The Chhattisgarh Municipalities Act, 1961

(c)when the defaulter is an agriculturist, his implements of husbandry, seed-grain and such cattle as may be necessary to enable him to earn his livelihood;