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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Rajasthan - Subsection

Section 133(6) in Rajasthan Municipalities Act, 2009

(6)Any transfer of or charge on the property attached or of any interest therein made subsequent to such attachment, and without the written permission of the Chief Municipal Officer shall be void as against all claims of the Municipality enforceable under the attachment.