Section 65 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
65. Attachment of salary or allowances of employees.
(1)Where the property to be attached is the salary or allowances of an employee, the Revenue Court, where the disbursing officer of the employee is within the local limits to which the Code for the time being extends, may order that the amount shall, subject to the provision of Section 60 of the Civil Procedure Code, 1908 (No 1 of 1908), be withheld from such salary or allowances either in one payment or by monthly instalments and deposited in the government treasury or the bank account of the organisation on whose instance the attachment is made as specified by the Revenue Court -(2)Upon notice of the order, such disbursing officer shall so deposit the amount due under the order, or the monthly instalments, as the case may be, in the manner specified above.(3)Where the attachable portion of such salary or allowances is already being withheld or remitted to any Court or deposited in pursuance of a previous and unsatisfied order of attachment, the disbursing officer shall forthwith return the subsequent order to the Revenue Court issuing it with a full statement of all the particulars of the existing attachment.
