Section 59 in Presidency Small Cause Courts Act, 1882
59. Inventory. Notice of intended appraisement and sale.
- On seizing any property under section 57 the bailiff shall make an inventory of such property and shall give a notice in writing to the effect of the form (marked C) in the Third Schedule hereto annexed to the debtor, or to any other person upon his behalf in or upon the said house or premises.Copies of inventory and notice to be filed. - The bailiff shall, as soon as may be, file in the Small Cause Court copies of the said inventory and notice.
