113. Sale of property beyond limits of Municipality.
- If the is Board is unable to recover under section 110 the sum due with costs, the Magistrate may, on the application of the Board issue a warrant to any officer of his Court for the attachment and sale of any movable property or effects belonging to the defaulter within any other part of the jurisdiction of the magistrate, or for the attachment and sale of any movable property belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction within the state of Assam, and such other Magistrate shall endorse the warrant to issued, and cause it to be executed, and, the amount, if levied to be remitted to the Magistrate issuing the warrant who shall remit the same to the Board.
