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Question : How to attach agriculture land for recovery of money in execution proceedings, please elaborate with Order & Rules of Cpc.
Subject : Execution of Decree
Answer By Lawyer : In the process of attachment, the court at the request of the decree-holder designates specific property owned by the debtor to be transferred to the creditor or sold for the benefit of the creditor. Sections 60 to Section 64 and Rules 41-57 of Order 21 of CPC 1908, deals with the matter of attachment of property.
