Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 181] [Entire Act] State of Uttarakhand - Subsection Section 181(1) in Uttarakhand Panchayati Raj Act, 2016 (1)for the distress and sale of any movable property or effect belonging to a defaulter within any other part of the jurisdiction of the magistrate, or
