Section 23(6) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(6)The distraint shall not be excessive and the value of the property distrained shall be as nearly as possible equal to the amount due and the expenses of the distraint and the cost of the sale ;Provided that any mistake, defect or irregularity in this respect shall not invalidate a distraint or sale under this Act.
