Section 112 in Rajasthan Panchayati Raj Rules, 1996
112. Objection of attachment.
(1)Any person having a claim upon the property under attachment may file an objection against such attachment within ti fifteen days from the date thereof.(2)Such objection shall be investigated into and disposed of by the Sarpanch of the Panchayat issuing the warrant or, in case such warrant has been addressed under Sub-rule (3) of Rule 107 the Sarpanch or another Panchayat or, as the case may be, to the Tehsildar having jurisdiction by such Sarpanch or Tehsildar.(3)If the objection is allowed, the property attached shall be realised from attachment or, if it has been sold under Rule Ill, the sale proceeds thereof shall be paid to the objector.(4)Pending the final disposal of the objection, the sale of the attached property shall not be ordered and, if ordered, shall stand postponed.(5)Nothing in Sub-rule (4) shall relate to or in any way affect a sale made under, Rule 111.
