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[Cites 0, Cited by 0] [Section 133(5)] [Section 133] [Entire Act]

State of Gujarat - Subsection

Section 133(5)(e) in The Gujarat Municipalities Act, 1963

(e)any transfer of or charge on the property attached or of any interest therein made without the written permission of the Chief Officer shall be void as against all claims of the municipality enforceable under the attachment.