173. Procedure in case of execution against property outside [municipal area] [Substituted by U.P. Act No. 12 of 1994.].
(1)If no sufficient movable property belonging to a defaulter of being upon the premises, in respect of which he is assessed, can be found within the [municipal area] [Substituted by U.P. Act No. 12 of 1994.], the District Magistrate may, on the application of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], issue his warrant to an officer of his Court, -(a)for the distress and sale of any movable property or effects belonging to the defaulter within any other part of the jurisdiction of the Magistrate, or(b)for the distress and sale of any movable property belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction within Uttar Pradesh.(2)In the case of action being taken under clause (b) o( sub-section (1), the other Magistrate shall endorse the warrant so issued, and cause it to be executed, and any amount recovered to be remitted to the Magistrate issuing the warrant, who shall remit the same to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
