Section 155(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)If no sufficient movable property belonging to a defaulter can be found within the rural area, the District Magistrate may, on the application of the Zila Panchayat, issue his warrant to an officer of his Court -(a)for the distress and sale of any movable property or effect belonging to a defaulter within any other part of the jurisdiction of the Magistrate; or(b)for the distress and sale of any movable property, belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction within Uttar Pradesh.
