Section 56(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)In the case of a bank account or a bank locker, the attachment shall be made by a written order, prohibiting the manager of the bank from permitting withdrawal or transfer of money from such bank account or opening of such bank locker without the order of the Revenue Court.
