- Where the warrant is addressed outside the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], the Municipal Commissioner or Chief Officer may, by endorsement direct the officer to whom the warrant is addressed, to sell the property distrained or attached; in such case it shall be lawful for such officer to sell the property and to do all things incidental to the sale in accordance with the provisions of sections 144 and 145 and to exercise the powers and perform the duties of the Municipal Commissioner or Chief Officer under sub-sections (1) and (2) of section 144 in respect of such sale except the power of suspending the warrant. Such officer shall, after deducting all costs of recovery incurred by him, remit the amount recovered under the warrant to the Municipal Commissioner or Chief Officer by whom it was issued who shall dispose of the same in accordance with the provisions of section 144.
