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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Chattisgarh - Subsection

Section 134(6) in The Chhattisgarh Municipal Corporation Act, 1956

(6)in the case of property tax, by the attachment of rent due in respect of the property [and/or attachment and sale of his movable and/or immovable property;] [Added by C.G. Act No. 18 of 2012, dated 1.8.2012.]