Section 141(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)If at any time before a sale has begun, the person from whose possession. the property has been seized, tenders at the municipal office the amount of all expenses incurred and of the [* * *] [The words 'octroi or' were deleted by Maharashtra 31 of 1999, Section 7(b).] toll payable, the Chief Officer shall forthwith deliver to him the property seized.
