51. Investigation of claims and objections against any attachment.
- Where any claims or objections has been preferred against the attachment of any property under Section 68 on the ground that such property is not liable to such attachment, Registrar as the case may be, his nominee shall investigate into the claim or objection and dispose it of on merits:Provided that no such investigation shall be made when the Registrar or his nominee considers that the claims or objection is frivolous.
