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[Cites 0, Cited by 1] [Section 259] [Entire Act]

State of Himachal Pradesh - Subsection

Section 259(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)All such property as is by the Code of Civil Procedure, 1908 (5 of 1908) exempt from attachment or sale in execution of the decree shall be exempt from distraint or sale under this section.