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[Cites 0, Cited by 0] [Section 167(4)] [Section 167] [Entire Act]

State of Chattisgarh - Subsection

Section 167(4)(c) in The Chhattisgarh Municipalities Act, 1961

(c)the officer shall on distraining or attaching the property forthwith make an inventory thereof, and give to the person in possession thereof at the time of distress or attachment, a written notice in the form prescribed by rules that the said property will be sold as shall be specified in such notice;