162. Attachment of other immovable property (Sections 177 and 179).
(1)Every process for the attachment of other immovable property of the defaulter under section 177 shall be issued in R.C. Form-41 and shall be affected in the manner prescribed in order 21 rule 54 of the First Schedule to the Code of Civil Procedure, 1908.(2)A copy of the R.C. Form-41 shall also be served on the defaulter.(3)If the defaulter pays the amount of arrears including the cost of process of attachment, the property shall stand released.
