Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(xxx) in The Maharashtra Village Panchayats Act, 1959

(xxx)under sub-section (4) of section 129, prescribing the manner of distriant and sale of moveable property of the defaulter;