Section 56(5) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(5)A copy of order passed under sub-rule (1), (2), (3) or (4) shall be affixed on some conspicuous part of the Revenue Court, and another copy shall be sent in the case of the debt to the debtor, in the case of the share to the prOper officer of the corporation or in case of bank account or bank locker to the bank manager and in the case of the other movable property except as aforesaid to the person in possession of the same.
