Section 7(5) in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
(5)If cause is shown or any objection is made as aforesaid, the Designated Court shall proceed to investigate the same and in so doing, as regards the examination of the parties and in all other respects, the Designated Court shall, subject to the provisions of this Act, follow the summary procedure as contemplated under Order 37 of the Civil Procedure Code, 1908 and exercise all the powers of a court in hearing a suit under the said code any person making an objection shall be required to adduce evidence to show that on the date of the attachment he had some interest in the property attached,
