Section 158 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
158. Sale outside municipal area.
- Where the warrant is addressed outside the municipal area under section 153, the Chief Officer may by endorsement direct the officer or registrar of the Court of Small Causes of Bombay to whom the warrant is addressed to sell the property distrained or attached; in such case it shall be lawful for such officer or registrar to sell the property and to do all things, incidental to the sale in accordance with the provisions of sections 155, 156, and 157 and to exercise the powers and perform the duties of the Chief Officer under sections 156 and 157, in respect of such sale except the powers of suspending the warrant. Such officer or Registrar shall, after deducting all costs or recovery incurred by him and after confirmation of the sale remit the amount recovered under the warrant to the Chief Officer by whom it was issued who shall dispose of the same in accordance with the provisions of sections 156 and 157.
