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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Maharashtra - Subsection

Section 155(e) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(e)any transfer of or charge on the property attached or of any interest therein made without the written permission of the Chief Officer shall be void as against all claims of the Council enforceable under the attachment.