Section 205 in The Mumbai Municipal Corporation Act, 1888
205. Inventory and notice of distress and sale.
- The officer charged with the execution of a warrant of distress issued under section 203 shall forthwith make an inventory of the goods and chattels [* * *] [The words 'and the vehicles or animals' deleted by Maharashtra 11 of 2002, Section 18, (w.e.f. 1.4.1999).] which he seizes under such warrant, and shall at the same time give a written notice, in the form of Schedule K [or in a similar form] [These words were inserted by Bombay 8 of 1942, Section 14.] to the person in possession thereof at the time of seizure, that the said goods and chattels [* * *] [The words 'and vehicles or animals' deleted by Maharashtra 11 of 2009, Section 37, dated 13-4-2009 (w.e.f. 1-4-2010).] will be sold as therein mentioned.
