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[Cites 0, Cited by 0] [Section 88] [Entire Act]

NCT Delhi - Subsection

Section 88(2) in The Delhi Water Board Act, 1998

(2)The person charged with the execution of a warrant of distress shall forthwith make an inventory of the property which he seizes under such warrant, and shall at the same time, give a written notice in the form set forth in the Second Schedule, to the person in possession thereof at the time of seizure that the said property will be sold as therein mentioned.