166. Sale of property beyond limits of Municipality.
- If no sufficient movable property belonging to a defaulter, or being upon the premises in respect of which he is assessed, can be found within the Municipality, the Magistrate of the District may, on the application of the Executive Officer, issue his warrant to an officer of his Court for the distress and sale of any movable property or effects belonging to the defaulter within any other part of the jurisdiction of the Magistrate of the District, or for the distress and sale of any movable property belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction in the State of Orissa and such other Magistrate shall endorse the warrant so issued, and cause it to be executed and the amount, if levied to be remitted to the Magistrate issuing the warrant, who shall remit the same to the Executive Officer :
