(3)No distraint or sale under this Act shall be deemed unlawful, nor shall any person making the same be deemed a trespasser, on account of any error, defect, or want of form in the bill, notice, schedule, form, summon, notice of demand, warrant of distraint, inventory, or other proceedings relating thereto, if the provisions of this Act and of the rules and bye-laws made thereunder 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.
