Section 152 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
152. [ When warrant may be issued. [Section 152 was substituted by Maharashtra 10 of 2010, Section 98, (w.e.f. 1-6-2010). Prior substituted section read as under:]
- If the person to whom a bill is presented or served as provided under sub-section (1) of section 150 does not, before expiry of the period within which an appeal may be preferred against such claim, either -(a)pay the tax, penalty, interest, fees and any other dues as required under the provisions before the date specified in the bill; or(b)prefer an appeal in accordance with the provisions of section 169 against the claim,then such sum with all costs of the recovery may be levied under a warrant signed by the Chief Officer in the form of Schedule V, or to the like effect, by distress and sale of the movable or immovable property of the defaulter:Provided that, where any measures precautionary or otherwise, have been taken in respect of any such property for the recovery of any sum claimed by the State Government, any proceeding under this Chapter in respect of such property shall abate.]
