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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1)(b) in Karnataka Conduct of Government Litigation Rules, 1985

(b)If there is reason to believe that the amount due cannot be so recovered, efforts shall be made to ascertain the particulars of the property (movable or immovable, including securities, amounts held in court deposit, decrees obtained by judgment debtor etc.) belonging to the judgment debtor against which the decree can be enforced. Application for attachment and sale of such property shall be made without loss of time. If any property has already been attached before judgment, application for sale of such property shall be made.