Section 127(2) in The Gujarat Municipalities Act, 1963
(2)Power to sell property seized at once. - When any property seized is subject to speedy decay, or when expense of keeping it together with the amount of the [*] [The words 'Octroi or' were deleted, by Gujarat 14 of 2001, section 7(2).] toll chargeable is likely to exceed its value, the person seizing such property may inform the person in whose possession it was that it will be sold at once; and shall sell it or cause it to be sole accordingly unless the amount of [*] [The words 'Octroi or' were deleted, by Gujarat 14 of 2001, section 7(2).] toll determined be forthwith paid.
