Section 133(3) in The Gujarat Municipalities Act, 1963
(3)(a)To whom warrant should be addressed. - Where the property is in the municipal borough, the warrant shall be addressed to an officer of the municipality;(b)where the property is in another municipal borough, the warrant shall be addressed to the Chief Officer of that municipal borough;(c)where the property is within the limits of a Corporation other that that for the City of Ahmedabad, constituted under the Bombay Provincial Municipal Corporations Act, 1949 ( Bombay LIX of 1949), the warrant shall be addressed to the Municipal Commissioner of such Corporation;(d)where the property is in a cantonment, the warrant shall be addressed to the executive officer of the cantonment;(e)where the property is not within the limits of such Corporation or a municipal borough or cantonment, the warrant shall be addressed to a government officer not lower in rank than a Mahalkari;(f)where the property is in the City of Ahmedabad, the warrant shall be addressed to the Registrar of the Court of Small Causes of Ahmedabad;Provided that such Chief Officer, Municipal Commissioner, executive officer, government officer or Registrar may endorse such warrant to a subordinate officer.
