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State of Rajasthan - Section

Section 156 in The Rajasthan Law And Judicial Department Manual, 1952

156. Claims by third parties.

- In case claims are made by third parties to the property attached, the officer on whose report the property was attached shall be directed to collect the evidence, by which it is proposed to show that the property belongs to the debtor, and he shall be present in Court and instruct the Public Prosecutor when the case comes for trial.