Section 64(2) in The Code of Civil Procedure, 1908
(2)[ Nothing in this section shall apply to any private transfer or delivery of the property attached or of any interest therein, made in pursuance of any contract for such transfer or delivery entered into and registered before the attachment.] [Inserted by the Code of Civil Procedure (Amendment) Act, 2002, Section 3 (w.e.f. 1.7.2002).]Explanation .-For the purposes of this section, claims enforceable under an attachment include claims for the rateable distribution of assets.Sale
