Section 285(3) in Telangana Panchayat Raj Act, 2018
(3)No distraint or sale under this Act shall be deemed unlawful nor shall any person making same to be deemed a trespasser, on account of any error, defect, or want of form in the bill, notice, schedule, form, summons, notice of demand, warrant or distraint, inventory or other proceeding relating thereto, if the provisions of this Act and or the rules and bye-laws made thereunder have in substance and effect been complied with:Provided that every person aggrieved by any irregularity may recover satisfaction for any special damage sustained by him.
