Section 57(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)Such notice shall call upon the garnishee either to pay into the government treasury for the bank account of the organisation on whose instance the attachment has been made, as specified by the Revenue Court the debt due from him to the defaulter or so much thereof as may be sufficient to satisfy the recovery and costs of execution, or to appear and show cause why he should not do so.
