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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Chattisgarh - Subsection

Section 179(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)Where the sum due together with costs is paid by the defaulter as aforesaid, any attachment levied on his property shall be deemed to be removed and the property if movable shall be returned.