Section 488(3) in Karnataka Municipal Corporations Act, 1976
(3)No distraint or sale under this Act shall be deemed unlawful, nor shall any person making the same be deemed a trespasser, on account of any error, defect or want of form in the bill, notice, schedule, form, summons, notice of demand, warrant of distraint, inventory or, other proceeding relating thereto, if the provisions of this Act, the rules and the bye-laws have, in substance and effect been complied with:Provided that every person aggrieved by any irregularity may recover satisfaction for any special damage sustained by him.
