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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(3) in Siliguri Municipal Corporation Act, 1990

(3)If there is reason to believe that any property seized under a warrant of distress issued under section 141, if left in the place where it is found is likely to be removed by force, the officer executing the warrant may take it to the office of the Corporation or to any place appointed by the Chief Executive Officer,