Section 153 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
153. To whom warrant addressed.
(a)Where the property is in the municipal area, the warrant issued under the last preceding section shall be addressed to an officer of the Council.(b)Where the property is in municipal area, the warrant shall be addressed to the Chief Officer of that area.(c)Where the property is within the limits of a Municipal Corporation other than the Bombay Municipal Corporation, the warrant shall be addressed to the Municipal Commissioner of such Corporation.(d)Where the property is in Greater Bombay, the warrant shall be addressed to the Registrar of the Court of Small Causes of Bombay.(e)Where the property is in a Cantonment, the warrant shall be addressed to the Executive Officer of the Cantonment.(f)Where the property is not within the limits of a Corporation or a Municipal area or a Cantonment, the warrant shall be addressed to a Government Officer not lower in rank than a Mahalkari or Naib-Tahsildar:Provided that, such Chief Officer, Municipal Commissioner, Registrar, Executive Officer or Government Officer may endorse such warrant to a subordinate officer.
