Section 128 in The Gujarat Provincial Municipal Corporations Act, 1949
128. Manner of recovering municipal taxes.
- A municipal tax may be recovered by the following processes in the manner prescribed by rules:-(1)by presenting a bill,(2)by serving a written notice of demand,(3)by distraint and sale of a defaulter's movable property,(4)by the attachment and sale of a defaulter's, immovable property,(5)in the case of [***] [The words 'octroi and' deleted by The Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 2007 (22 of 2007).] toll, by the seizure and sale of goods and vehicles.(6)in the Case of property tax by the attachment of rent due in the respect of the property.(7)by a suit.Property TaxesProperty Taxes Leviable
