Section 160(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)If, on presentation of such bill, the said person does not forthwith pay the sum due or about to become due by him the amount shall be leviable by distress and sale of the moveable property or the attachment and sale of the immovable property of the defaulter in the manner hereinbefore prescribed, [* * *] [The words 'except that it shall not be necessary to serve upon the defaulter any notice of demand' were deleted by Maharashtra 10 of 2010, Section 101, (w.e.f. 1-6-2010).] and the Chief Officer's warrant for distress and sale may be issued and executed without any delay.
