Section 65(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Where the property to be attached is the salary or allowances of an employee, the Revenue Court, where the disbursing officer of the employee is within the local limits to which the Code for the time being extends, may order that the amount shall, subject to the provision of Section 60 of the Civil Procedure Code, 1908 (No 1 of 1908), be withheld from such salary or allowances either in one payment or by monthly instalments and deposited in the government treasury or the bank account of the organisation on whose instance the attachment is made as specified by the Revenue Court -
