Section 57(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)The Revenue Court may in the case of a (debt other than a debt secured by a mortgage or a charge) which has been attached under rule 56 upon the application of the attaching creditor, issue notice as per sub-rule (2) to the garnishee liable to pay such debt.
