Section 220(1)(a) in The Calcutta Municipal Corporation Act, 1980

[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

(a)the following property shall not be distrained :-

(i)the necessary wearing apparel and bedding of the defaulter, his wife and children and their cooking and eating utensils;

(ii)tools of artisans;

(iii)books of account;

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