Section 10(3) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(3)Any person claiming an interest in the property attached or any portion thereof may, notwithstanding that no notice has been served upon him under this section, make an objection as aforesaid to the Court of District and Sessions Judge of Competent Jurisdiction or the Special Court constituted under this Act at any time before an order is passed under subsection (4) or sub -section (6).
