(3)No distraint or sale under this Act shall be deemed unlawful nor shall and person making the same to deemed a trespasser, on account of any error, defect or want of form in the notice, schedule, form, summons, notice of demand, warrant of distraint, inventory or other proceeding relating thereto, if the provisions of this Act, the rules, regulations and bye-laws have in substance and effect been complied with :Provided that every person aggrieved by any irregularity may recover satisfaction for any special damage sustained by him.
