Section 135 in The Gujarat Municipalities Act, 1963
135. Sale outside municipal borough.
- Where the warrant is addressed outside the municipal borough the Chief Officer may by endorsement direct the officer or Registrar of the Court of Small Causes of Ahmedabad 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 section 134, and to exercise the powers and perform the duties of the Chief Officer under Sub-sections (1) and (2) of section 134 in respect of such sale except the power of suspending the warrant. Such officer or Registrar shall, after deducting all costs of recovery incurred by him, 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 section 134.
