Section 8(5) in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000
(5)If a cause is shown or any objection is made as aforesaid, the Special Court shall proceed to investigate the same, and in so doing, as regards the examinations of the parties and in all other respects, the Special Court shall, subject to the provisions of this Act, follow the procedure and exercise all the powers of a Court in hearing a suit under the Code of Civil Procedure, 190S (Central Act V of 1908) and any person making an objection shall he required to adduce evidence to show that at the date of attachment he had some interest in the property attached.
