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State of Madhya Pradesh - Section

Section 197 in M.P. Civil Court Rules, 1961

197.

Application for attachment of immovable property should contain a description of the property sufficient for clear identification. For this purpose the survey number and area and the revenue or rent of land should be shown. The application should also specify the nature and extent of the judgement-debtor's interest.Note. - See Note below paragraph 2, Rule 223.B. Attachment of movable property and livestock.