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

State of Himachal Pradesh - Subsection

Section 259(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)The distress shall not be excessive. The value of the property distrained shall be, as nearly as possible, proportionate to the amount due on account of the fee, rent or other amount due, and the distraint fee and the probable expenses incidental to the detention and sale of the said property.