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[Cites 0, Cited by 0] [Section 143(5)] [Section 143] [Entire Act]

State of Karnataka - Subsection

Section 143(5)(b) in Karnataka Municipalities Act, 1964

(b)the distress shall not be excessive, that is to say, the property distrained shall be as nearly as possible equal in value to the amount recoverable under the warrant, and if any articles have been distrained which, in the opinion of a person authorised by or under sub-section (2) to sign a warrant or of the person to whom the warrant was addressed, should not have been so distrained, they shall forthwith be released;