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[Cites 0, Cited by 0] [Section 157(1)] [Section 157] [Entire Act]

NCT Delhi - Subsection

Section 157(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)the following property shall not be distrained:—
(i)the necessary wearing apparel and bedding of the defaulter, his wife and children and their cooking and eating utensils;
(ii)tools of artisans;
(iii)books of account; or
(iv)when the defaulter is an agriculturist his implements of husbandry, seed, grain and such cattle as may be necessary to enable the defaulter to earn his livelihood;