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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Chattisgarh - Subsection

Section 157(5) in The Chhattisgarh Municipalities Act, 1961

(5)[ if no such tender is made, the property may be sold and the proceeds of the sale applied to the payment of-
(i)the amount due on account of toll;
(ii)the charges incurred in connection with the seizure, detention and sale.]