Section 159 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
159. Fees and costs chargeable.
- Fees for [* * *] [The words 'every notice issued under section 151' were deleted by Maharashtra 10 of 2010, Section 100, (w.e.f. 1-6-2010).], every warrant issued under section 152 or distress or attachment made under section 155 and the maintenance of any livestock seized under the said section shall be chargeable at the rates respectively specified in that behalf in the bylaws of the Council and shall be included in the costs of recovery.
