Section 56 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
56. Attachment of debt, share, bank account, bank locker and other property not in' possession of defaulter.
(1)In the case of a debt not secured by a negotiable instrument, the attachment shall be made by a written order, prohibiting the creditor from recovering the debt and the debtor from making payment thereof until the further order of the Revenue Court.(2)In the case of a share in the capital of a corporation, the attachment shall be made by a written order, prohibiting the person in whose name the share may be standing from transferring the same or receiving any dividend thereon.(3)In the case of a bank account or a bank locker, the attachment shall be made by a written order, prohibiting the manager of the bank from permitting withdrawal or transfer of money from such bank account or opening of such bank locker without the order of the Revenue Court.(4)In the case of other movable property not in the possession of the defaulter, except property deposited in, or in the custody of, any Court, the attachment shall be made by a written order prohibiting the person in possession' of the same from giving it over to the defaulter.(5)A copy of order passed under sub-rule (1), (2), (3) or (4) shall be affixed on some conspicuous part of the Revenue Court, and another copy shall be sent in the case of the debt to the debtor, in the case of the share to the prOper officer of the corporation or in case of bank account or bank locker to the bank manager and in the case of the other movable property except as aforesaid to the person in possession of the same.(6)A debtor prohibited under sub-rule (1) may pay the amount of his debt into Revenue-Court, and such payment shall discharge him as effectually as payment to the party entitled to receive the same.
