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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Chattisgarh - Subsection

Section 178(e) in The Chhattisgarh Municipal Corporation Act, 1956

(e)any transfer of or charge on the property attached or any interest therein made subsequent to such attachment, and without the written permission of the Commissioner shall be void as against all claims of the Corporation enforceable under the attachment.