Section 64 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
64. Private alienation of property after attachment to be void.
- Where an attachment has been made, any private transfer or delivery of the property attached or of any interest therein and any payment to the judgment-debtor of any debt, dividend or other moneys contrary to such attachment, shall be void as against all claims enforceable under the attachment.Explanation. - For the purpose of this section, claims enforceable under an attachment include claims for the rateable distribution of assets.Sale
