Section 20 in The Chota Nagpur Rural Police Act, 1914
20. [ Irregularities not to avoid distress. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- No distress levied under this Act shall be deemed unlawful or shall any person making the same be deemed a trespasser, on account of any defect or want of form in any list assessment-notices, summons, power, writing inventory or other proceeding relating thereto, nor shall such person be deemed a trespasser from the commencement on account of any irregularity after wards committed by him:But all persons aggrieved by any such irregularity may subject to the provisions of Section 33 recover in any Court of competent jurisdiction full satisfaction for any special damage sustained by them.]
