154. Distraint and sale of defaulter's movable property.
- The Collector may also cause the defaulter's movable property to be distrained and sold.By whom to be made. - Such distraint shall be made by such officers or class of officers as the [Collector] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] under the orders of [[State] [The words 'the Provisional Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] [This proviso was added by Bombay 6 of 1901, section 16.] may from time to time direct.
