473. Form of attachment order. [§ 12, Act V, 1861].
- Property of absconding accused persons, other than land paying revenue to Government which is ordered to be attached, shall be specified in the warrant of attachment. Court officers, therefore, shall prepare and submit a list of property to be attached, when applying for orders under section 88 of the Code of Criminal Procedure. When it is found that no property is specified in a warrant, the Court officer shall bring the omission to the notice of the Court.
