Section 23(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(3)The distress shall not be excessive, the value of the property distrained shall be, as nearly as possible, equal to the amount due and the expenses of the distraint and the cost of the sale. Any mistake, defect or irregularity in this respect shall not invalidate a distraint or sale made under this Act.
