Section 259(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Whenever, under section 258 any property is distrained, seized or sold in consequence of the nonpayment of any amount due, such distraint, seizure and sale shall be effected subject to the provisions of the following sub-sections and of section 62 of the Code of Civil Procedure, 1908 (5 of 1908).
