Section 77 in Criminal Court Rules of the High Court of Judicature at Patna
77.
If in any case a claim is made to the property attached under [Section 421 (1 )(a)] [Substituted by C.S. No. 37.], Code of Criminal Procedure, the ownership of such property must be : determined by the Magistrate who issued the warrant, or his successor in office or the Magistrate in charge of the accounts.
