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[Cites 0, Cited by 0] [Section 89] [Entire Act]

NCT Delhi - Subsection

Section 89(1) in The Delhi Water Board Act, 1998

(1)When the property seized is subject to rapid decay or when the expense of keeping it in custody is, when added to the amount to be recovered, likely to exceed its value, the Board shall give notice to the person in whose possession the property was at the time of seizure, that it will be sold at once, and shall sell it accordingly by public auction unless the amount mentioned in the warrant is paid forthwith.