Section 168(2) in The M.P. Municipalities Act, 1961
(2)On the expiry of the lime specified in the notice served by the officer executing the warrant, the property distrained or attached, in the case of immovable property, a sufficient portion thereof, if not sold at once under sub-section (1), may, be sold by public auction under the orders of the Chief Municipal Officer unless the warrant is suspended by him or the sum due is paid by the defaulter together with all costs incidental to the notice, warrant, distress, attachment or detention of the property as the case may be.
