Section 221(2) in The Calcutta Municipal Corporation Act, 1980
(2)If the warrant is not in the meantime suspended by the Municipal Commissioner or discharged, the property seized shall, after the expiry of the period named in the notice served under sub-section (2) of section 220, be sold by public auction by order of the Municipal Commissioner.[* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * **] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.][* * * * * * * * * *] [sub-section (3) to (10) omitted by W.B. Act 13 of 1984.]
