Section 156(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)When the property seized is not subject to speedy and natural decay the property distrained or attached, or in the case of immoveable property a sufficient portion thereof, may unless the warrant is suspended by the Chief Officer or the sum due by the defaulter together with all costs incidental to the [* * *] [The word 'notice' was deleted by Maharashtra 10 of 2010, Section 99(1), (w.e.f. 1.6.2010.).], warrant, and distress or attachment and detention of the property, is paid, be, on the expiry of the time specified in the [bill] [This word was substituted for the word 'notice' by Maharashtra 10 of 2010, Section 99(2), (w.e.f. 1-6-2010).] served by the officer executing the warrant, sold by public auction [or by auction inviting sealed bids] [These words were inserted by Maharashtra 10 of 2010, Section 99(3), (w.e.f. 1-6-2010).] under the orders of the Chief Officer, and the proceeds or such part thereof as shall be requisite, shall be applied firstly in discharge of any sum due to the State Government in respect of such property and secondly in discharge of the sum due and of all incidental costs as aforesaid. Where the sum due to the Council together with the cost and a sum equal to five per cent. of the purchase money for payment to the purchaser is paid by the defaulter, before the confirmation of the sale, the attachment if any, of immoveable property shall be deemed to have been removed and movable property seized shall be returned to the defaulter. Sales of movable and immovable property under this section shall be held in the manner laid down in the rules framed in that behalf.
