Section 12(4) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
(4)The Special Court shall if no cause is shown and no objections are made on or before the specified date, forthwith pass an order making the order of attachment absolute, and issue such direction as may be necessary for realization of the assets attached and for the equitable distribution among the depositors of the money realized from out of the property attached.
