Section 62 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
62. Payment by garnishee to be valid discharge.
- Payment made by the garnishee on notice under rule 57 or under any such order as aforesaid shall be a valid discharge to him as against the defaulter and any other person ordered to appear as aforesaid for the amount paid or levied, notwithstanding setting aside or reversal of the recovery of dues or proceedings under rule 57.
