AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

The Eighth Schedule
[See Section 103(2)]
Form of Inventory of Property Distrained and Notice of Sale

To

Shri / Shrimati

residing at .

Please take notice that I have this day seized the property specified in the inventory annexed hereto for the value of due for the liability* (Here describe liability*) mentioned in the margin for the period commencing on the day of , 19 , and ending with the day of 19 , together with Rs. due for service of notice of demand, and that unless within ten days from the date of the service of this notice you pay to the Chairperson the said amount, together with the costs of recovery, the said property will be sold by public auction.

Dated this day of , 19

(Signature of Officer executing the warrant)
Inventory
*Here state particulars of property seized.



New Delhi Municipal Council Act, 1994 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement