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[Cites 0, Cited by 0] [Section 187(1)] [Section 187] [Entire Act]

State of Nagaland - Subsection

Section 187(1)(b) in Nagaland Municipal Act, 2001

(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 Officer of the Municipality should not have been distrained, it shall forthwith be released.