Section 70 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
70. Attachment of property in custody of any Court or public officer.
- Where the property to be attached is in the custody of any Court or public officer, the attachment shall be made by sending a written request to such Court or officer, to hold such property, and any interest or dividend becoming payable thereon, subject to the further orders of the Revenue Court from which the request is sent.
