Section 146 in Siliguri Municipal Corporation Act, 1990
146. Distraint not unlawful for want of form.
- No distress, under this Act shall be deemed to be unlawful nor shall any person making the same be deemed to be 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, by order of a Court of competent jurisdiction recover the full satisfaction of any special damage sustained by him.
