- All sums received from the property attached, after paying the costs of attachment and expenses of management, shall be carried to the credit of the defaulter in discharge of the arrears due, and the interest thereon, and as soon as all arrears, interest, costs of attachment and expenses of management have been liquidated, the attachment shall be withdrawn, and a full account rendered of all receipts and disbursement during its continuance. The order of withdrawal of attachment shall be affixed on the property and shall also be published. Such order shall take effect from the date on which the notice was affixed on the property, and the Government shall not be held liable for any loss or damage caused to the property thereafter.
