Section 71(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Where the property to be attached is a decree, either for the payment of money or for sale in enforcement of a mortgage or charge, the attachment shall be made by the Revenue Court by sending a request to the Court which passed such decree to stay the execution of its decree unless and until, -(a)the Revenue Court cancels the request; or(b)the decree holder, with the permission of the Revenue Court applies to the Court which passed the decree to execute the attached decree.
