Section 127(3) in The Gujarat Municipalities Act, 1963
(3)Release of property on payment. - If at any time before a sale has begun, the person from whose possession the property has been seized, tenders at the municipal office the amount of all expenses incurred and of the [***] [The words 'Octroi or' were deleted, by Gujarat 14 of 2001, section 7(2).] toll payable, the Chief Officer shall forthwith deliver to him the property seized.
