Section 154 in Telangana District Boards Act, 1955
154. Distraint and sale outside the district.
- When the warrant is addressed outside the district, the authority issuing the warrant may by endorsement direct the President to whom or the Court to which the warrant is addressed to sell the property distrained, and in such case it shall be lawful for such President or Court to sell the property and do all things incidental to the sale, and the foregoing provisions shall be modified accordingly. Such President or Court shall, after deducting all costs of recovery incurred, remit the amount recovered under the warrant to the authority by whom it was issued.
