Section 169(8) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(8)Where the property is in Greater Bombay, the warrant shall be addressed to the Registrar of the Court of Small Causes of Bombay :Provided that, such Municipal Commissioner, Chief Officer, Executive Officer, President, Government officer or Registrar, may endorse such warrant to a sub-ordinate officer.
