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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

NCT Delhi - Subsection

Section 88(1)(b) in The Delhi Water Board Act, 1998

(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 property has been destrained which, in the opinion of the Board, should not have been distrained, it shall forthwith be released.