Section 157 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
157. Saving.
- No distress or the sale made under this Act, shall be deemed unlawful, nor any person making the same be deemed a trespasser on account of an error, defect or want of form in the bill, notice, warrant of distress, inventory or other proceeding relating thereto.
