Section 160 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
160. Summary proceedings may be taken against person about to leave municipal area.
(1)If the Chief Officer shall at any time have reason to believe that any person from whom any sum recoverable under the provisions of this Chapter is due or is about to become due, is about forthwith to remove from the municipal area, the Chief Officer may direct the immediate payment by such person of the sum so due or about to become due by him and cause a bill for the same to be presented to him.(2)If, on presentation of such bill, the said person does not forthwith pay the sum due or about to become due by him the amount shall be leviable by distress and sale of the moveable property or the attachment and sale of the immovable property of the defaulter in the manner hereinbefore prescribed, [* * *] [The words 'except that it shall not be necessary to serve upon the defaulter any notice of demand' were deleted by Maharashtra 10 of 2010, Section 101, (w.e.f. 1-6-2010).] and the Chief Officer's warrant for distress and sale may be issued and executed without any delay.
