Section 98(2) in Kerala District Administration Act, 1979
(2)No distraint or sale under this Act shall be deemed unlawful, (sic) shall any person making the same be deemed to be a trespasser, on account of any error, defect or want of form in the bill, nonce, schedule, form (sic) or demand, (sic) of distraint, inventory or other proceeding releasing thereto, if the provision of this Act and or the rules and Bye-laws made thereunder have in substance any effect been complied with.
