Section 60 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
60. Procedure where debt belongs to third person.
- Where it is suggested or appears to be probable that the debt belongs to some third person or that any third person has a lien or charge on, or other interest in such debt, the Revenue Court may order such third person to appear and state the nature and particulars of his claim, if any, to such debt and prove the same.
