Section 110 in Rajasthan Panchayati Raj Rules, 1996
110. Attachment.
(1)Subject to the provisions contained in Sub-rule (5) of Rule 107 and further subject to the exceptions specified in Rule 108, the officer to whom a warrant of attachment and sale is addressed or endorsed shall be competent to attach. wherever it may be found, any movable property of the person named in the warrant.(2)Such officer shall, on attaching the property, forthwith make an inventory thereof before removing the same or entrusting with any other person on furnishing sufficient security to his satisfaction, and every inventory prepared under this sub-rule shall be attested by two respectable persons of the locality in whose presence it has been prepared.
