Section 73 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
73. Disposal of claim by third persons.
(1)If any claim is set up by a third person to the property attached or proceeded against under the provisions of the Code, the Revenue Court shall enquire into the claim and may admit or reject it.(2)The person against whom an order is made under sub-rule (1) may, within one year from the date of the order, institute a suit to establish the right which he claims to the property attached or proceeded against; but subject to the result of such suit, if any, the order shall be conclusive.Part-VII Appointment of receiver for attached property
