Section 221 in The Calcutta Municipal Corporation Act, 1980
221.
[Disposal of distrained property] [substituted by W.B. Act 13 of 1984.][Sub-section (4) inserted by W.B. Act 13 of 1984.], - (1) When the property seized is subject to speedy and natural decay or when the expense of keeping it in custody is, when added to the amount to be recovered, likely to exceed its value, the Municipal Commissioner shall give notice to the person in whose possession the property was at the time of seizure that it will be sold at once, and he shall sell it accordingly by public auction unless the amount mentioned in the warrant is forthwith paid.(2)If the warrant is not in the meantime suspended by the Municipal Commissioner or discharged, the property seized shall, after the expiry of the period named in the notice served under sub-section (2) of section 220, be sold by public auction by order of the Municipal Commissioner.[* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * **] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.]
