Section 153(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4)The officer shall, on seizing the property, forthwith make an inventory thereof, and shall, before removing the same, give to the person in possession thereof at the time of seizure a copy of the inventory signed by him and a written notice in such form as the Zila Panchayat may, by regulation, prescribe that the said property will be sold as specified in such notice.
