Section 271 in Greater Hyderabad Municipal Corporation Act, 1955
271. Inventory and notice of distress and sale.
- The officer charged with the execution of a warrant of distress issued under section 269 shall forthwith make an inventory of the goods and chattels and vehicles or animals which he seizes under such warrant, and shall at the same time give a written notice, in the form of Schedule M or in a similar form to the person in possession thereof at the time of seizure, that the said goods and chattels and vehicles or animals will be sold as therein mentioned.
