Section 71 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
71. Attachment of decrees.
(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.(2)Where the property to be attached in the execution of a decree is a decree other than a decree of the nature referred to in sub-rule (1), the attachment shall be made by the Revenue Court by sending,-(a)a notice to the holder of the decree prohibiting him from transferring or charging the same in any way; and(b)a written request to the Court which passed the decree to stay its execution until such request is cancelled by the Revenue Court.(3)The Revenue Court making an order of attachment under this rule shall give notice of such order to the judgment debtor bound.
