Section 127(4) in The Gujarat Municipalities Act, 1963
(4)Sale. - If no such tender is made, the property seized may be sold, and the proceeds of such sale shall be applied in payment of such [***] [The words 'octroi or' were deleted, by Gujarat 14 of 2001, section 7(3).] toll and the expenses incidental to the seizure, detention and sale.
