Section 161 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
161. Sales in other cases by whom to be ordered and the manner of making and confirming them.
- The State Government may make rules for prescribing such supplemental or incidental provisions as it deems fit for ordering and holding and confirming sales by public auction [or by auction inviting sealed bids] [These words were inserted by Maharashtra 10 of 2010, Section 102, (w.e.f. 1-6-2010).] of any property or class of property distrained or attached under this Act.
