Section 329(6) in The Chhattisgarh Municipal Corporation Act, 1956
(6)If the person on whom a notice is served under sub-section (1), does not within thirty days of the receipt of such notices :-(a)pay the sum demanded in the notice; or(b)show-cause to the satisfaction of the Commissioner why he should not pay the same; or(c)prefer an appeal in accordance with the provisions of sub-section (3),such sum with all costs of recovery may be recovered under a warrant in the form prescribed by bye-laws signed by the Commissioner-(i)by distress and sale of the movable property belonging to such person;(iii)by attachment and sale of the immovable property belonging to him :Provided that where any precautionary or other measures in respect of any such property have been taken by the Government for the recovery of any sum claimed by it, no proceedings shall be taken or continued under this section, in respect of such property, until the Government claim has been paid off.
