Section 50 — Proclamation of attachment.
Income-tax Act, 1961
Proclamation of attachment.βThe order of attachment shall be proclaimed at some place on or adjacent to the property attached by beat of drum or other customary mode, and a copy of the order shall be affixed on a conspicuous part of the property and on the notice board of the office of the Tax Recovery Officer.Open in Lexace · Ask the AI about this section
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