Section 18(7) in Karnataka Conduct of Government Litigation Rules, 1985
(7)In cases where claim is made, by a third party, to the attached property, the Litigation Conducting Officer with the assistance of the officer on whose report the property was attached shall collect evidence by which, it could be shown that the attached property belonged to the judgment debtor. Such Officer shall also be instructed to be present, if necessary, in court and instruct the Law Officer when the case comes up for enquiry or trail.
