Code of Civil Procedure, 1908

64.Private alienation of property after attachment to be void.-

Where an attachment has been made, any private transfer or delivery of the property attached or of any interest therein and any payment to the judgment-debtor of any debt, dividend or other be monies contrary to such attachment, shall be void as against all claims enforceable under the attachment.

Explanation- For the purposes of this section, claims enforceable under an attachment include claims for the rateable distribution of assets.