Section 56(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(4)In the case of other movable property not in the possession of the defaulter, except property deposited in, or in the custody of, any Court, the attachment shall be made by a written order prohibiting the person in possession' of the same from giving it over to the defaulter.
