Section 56(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)In the case of a debt not secured by a negotiable instrument, the attachment shall be made by a written order, prohibiting the creditor from recovering the debt and the debtor from making payment thereof until the further order of the Revenue Court.
