Section 177 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
177. Suspension of power to recover by distress and sale.
- The State Government may, at any time by notification in the Official Gazette, suspend the operation of sections 167 to 172 both inclusive, in any District; and from such date as is fixed in this behalf in the notification, every amount due on account of any tax theretofore recoverable under the said sections, shall be recoverable on application to a Magistrate in the manner provided in sub-section (2) of section 234 for the recovery of such fines as are therein referred to, and not otherwise.
