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[Cites 0, Cited by 0] [Section 215(2)] [Section 215] [Entire Act]

State of Tripura - Subsection

Section 215(2)(iii) in Tripura Municipal Act, 1994

(iii)file application in the court of judicial magistrate having local jurisdiction, for realization of tax from the defaulter by issuing distress warrant for sale of move-able properties of the defaulter in such manner as may be prescribed.