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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Himachal Pradesh - Subsection

Section 241(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)All money recoverable by a municipality under this section may be recovered on application to a Magistrate having jurisdiction within the municipal area, by distress and sale of the movable property of the person from whom the money is recoverable, and if payable by the owner of the properly shall, until it is paid, be a charge on the property.