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

State of Rajasthan - Subsection

Section 133(5)(i) in Rajasthan Municipalities Act, 2009

(i)the attachment shall be made by an order prohibiting the defaulter from transferring or charging the property in any way, and all persons from taking any benefit from such transfer or charge, and