Section 27 in The Orissa Public Demands Recovery Rules, 1963
27. Claim of any person other than the certificate-debtor to property under attachment.
- When property remains at the place where it is attached in the custody of the Attaching Officer, and any person other than the certificate-debtor claims the same, or any part of it, the officer shall nevertheless, unless the certificate-holder desires to withdraw the attachment of the property so claimed, remain in possession and shall direct the claimant to prefer his claim to the Certificate Officer.
