- No distress under this Act shall be deemed to be unlawful nor shall any person making the same be deemed to be a trespasser on account of-(a)any defect or want of form in the notice, summons, notice of demand, warrant of distress, inventory or other proceeding relating thereto, or(b)any irregularity committed by such person:Provided that any person aggrieved by such defect or irregularity may, by order of a court of competent jurisdiction, recover the full satisfaction of any special damage sustained by him.
