Section 38 in Conduct of the Government Litigation, Rules, 2000
38. Procedure in cases where claims are made to attached property.
- In case claims are made by third parties to the property attached, the Government Officer on whose report the property was attached shall collect the evidence, which would show that the property belongs to the judgement debtor, and he shall, if possible, be present in the Court and instruct the Law Officer concerned, when the Court is inquiring into the claim.
