Section 58 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
58. Order against garnishee.
- Where the garnishee does not forthwith pay into the government treasury or such bank account, as the case may be, the amount due from him to the defaulter or so much thereof as is sufficient to satisfy the recovery and the costs of execution, and does not appear and show cause in answer to the notice, the Revenue Court may order the garnishee to comply with the terms of such notice, and on such order, execution may issue as though such order were a recovery due against him.
