Section 171(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(c)the officer shall on seizing the property forthwith make an inventory thereof, and shall, before removing the some, give to the person in possession thereof at the time of seizure a written notice in the form set out in the Eighth Schedule that the said property will be sold as shall be specified in such notice:
