Section 28 in The Orissa Public Demands Recovery Rules, 1963
28. Withdrawal of attachment.
- If the certificate-holder withdraws an attachment or if it be withdrawn under Rule 19 or Rule 23 of these rules, the Attaching Officer shall inform the debtor or, in his absence, an adult member of his family, that the property is at his disposal.In the absence of any person to take charge of it, or in case the officer shall have had notice of claim by a person other than the certificate-debtor, the officer shall, if the property has been moved from the premises in which it was seized, replace it where it was found at the time of seizure.
