Section 166 in West Bengal Municipal Corporation Act, 2006
166. Distraint not unlawful for want of form.
- No distress under this Act shall be deemed to be unlawful, nor shall any person executing the same be deemed to be a trespasser, on account of-(a)want of any form, or any defect, in the notice, summons, notice of demand, warrant of distress, inventory or other proceeding, relating thereto, or(b)any irregularity committed by such person:Provided that any person aggrieved by such defect or irregularity may, by order of a court of competent jurisdiction, recover, in full satisfaction, any damage considered by such court to be special and sustained by him.
