Section 57 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
57. Notice to garnishee.
(1)The Revenue Court may in the case of a (debt other than a debt secured by a mortgage or a charge) which has been attached under rule 56 upon the application of the attaching creditor, issue notice as per sub-rule (2) to the garnishee liable to pay such debt.(2)Such notice shall call upon the garnishee either to pay into the government treasury for the bank account of the organisation on whose instance the attachment has been made, as specified by the Revenue Court the debt due from him to the defaulter or so much thereof as may be sufficient to satisfy the recovery and costs of execution, or to appear and show cause why he should not do so.
