- No distress under this Act shall be deemed to be unlawful nor shall any person making the same be deemed a trespasser on account of: -(a)Any defect or want of form in the notice summons, notice of demand, warrant of distress, inventory or other proceeding relating thereto; or(b)Any irregularity committed by such person:Provided that any person aggrieved by such defect or irregularity may be order of a court of competent jurisdiction, recover the full satisfaction of any special damage sustained by him.
