The Delhi Municipal Corporation Act, 1957

The Eighth Schedule

[See Section 156 (1)]

Form of Warrant

(Here insert the name of the officer charged with the execution of the warrant)

Whereas A. B. of has not paid, and has not shown satisfactory cause for the non-payment of, the sum of due on account of (here describe the liability) for the period of commencing on the day of 19 , and ending with day of 19 , which sum is leviable under;

AND WHEREAS thirty days have elapsed since the service on him of notice of demand for the same;

THIS is to direct you to distrain, the movable property of the said A.B. of a attach immovable property (described below) value approximately equal to the said sum of Rs. subject to the provisions of the Delhi Municipal Corporation Act, 1957, and the bye-laws made thereunder and forthwith to certify to me, together with this warrant, all particulars of the property seized by you thereunder. attached,

Dated this day of 19.

(Signed)
Commissioner,
Delhi Municipal Corporation

Description of immovable property

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