Section 462 in Bharatiya Nagarik Suraksha Sanhita, 2023
462. Effect of such warrant.
A warrant issued under clause (a) of sub-section (1) of section 461 by any Court may be executed within the local jurisdiction of such Court, and it shall authorise the attachment and sale of any such property outside such jurisdiction, when it is endorsed by the District Magistrate within whose local jurisdiction such property is found.[Similar to Section 422 from Old CrPC-Also Refer]
