Section 154 in The Himachal Pradesh Land Revenue Act, 1953
154. Attachment of assigned land-revenue.
(1)Notwithstanding anything in any other enactment for the time being in force, an order issued by any Court for the attachment of assigned land-revenue shall require the person by whom the revenue is payable to pay it to the Collector, and the Collector to hold it subject to the further orders of the Court.(2)A payment to the Collector under sub-section (1) shall be an effectual discharge to the person making it.preservation of attached produce
