Section 11 in The Orissa Public Demands Recovery Rules, 1963
11. Attachment of partnership property.
(1)Where the property to be attached consists of an interest of the certificate-debtor, being a partner, in the partnership property, the Certificate Officer may make an order in Form No. J given in Appendix-A to the rules charging the share of such partner in the partnership property and profits with payment of the amount due under the certificate, and may, by the same or subsequent order, appoint a receiver of the share of such partner in the profits, whether already declared or accruing and of any other money which may become due to him in respect of the partnership, and direct accounts and enquiries and make an order for the sale of such interest or such other order as the circumstances of the case may require.(2)The other partner or partners shall be at liberty at any time to redeem the interest charged, or in the case of a sale being directed, to purchase the same.
