Section 22 in Bihar and Orissa Public Demands Recovery Act, 1914
22. Evidence to be adduced.
- The claimant or objector must adduce evidence to show that -(a)(in the case of immovable property) at the date of the service of the notice under Section 7, or(b)(in the case of movable property) at the date of the attachment, he had some interest in, or was possessed of the property attached.
