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[Cites 0, Cited by 0] [Section 133(5)] [Section 133] [Entire Act]

State of Gujarat - Subsection

Section 133(5)(c) in The Gujarat Municipalities Act, 1963

(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 times of distraint or attachment a written notice in the form specified in Schedule VI;