113. Sale of property beyond limits of municipality.
- If the Board is unable to recover under section 110 the sum due with costs, the Magistrate may, on the application of the Board, issue a warrant to any officer of his Court for the attachment and sale of any movable property or effects belonging to the defaulter within any other part of the jurisdiction of the Magistrate, or for the attachment and sale of any movable property belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction within the Union territory of Manipur, 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 Board.
