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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Maharashtra - Subsection

Section 155(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)the officer shall on distraining or attaching the property forthwith make an inventory thereof and give to the person in possession thereof at the time of distraint or attachment a written notice in the form of Schedule VI;