Section 169 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
169. To whom warrant should be addressed.
(1)Where the property is in a District, the warrant shall be addressed to an officer of a Zilla Parishad.(2)Where the property is in the limits of a municipal corporation, the warrant shall, subject to the provisions of sub-section (8), be addressed to the Municipal Commissioner of such corporation.(3)Where the property is in the limits of a municipal borough, the warrant shall be addressed to the Chief Officer of the borough municipality.(4)Where the property is within the limits of a municipality, the warrant shall be addressed to the President of the municipality.(5)Where the property is in the jurisdiction of another Zilla Parishad, the warrant shall be addressed to the President of that other Zilla Parishad.(6)Where the property is in a cantonment, the warrant shall be addressed to the Executive Officer of the Cantonment.(7)Where the property is not within the limits of such corporation or a municipal borough, municipality cantonment the warrant shall be addressed to a Government officer specified by the State Government in this behalf.(8)Where the property is in Greater Bombay, the warrant shall be addressed to the Registrar of the Court of Small Causes of Bombay :Provided that, such Municipal Commissioner, Chief Officer, Executive Officer, President, Government officer or Registrar, may endorse such warrant to a sub-ordinate officer.
