Section 16(1) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(1)If the District Magistrate is not satisfied with the representation made under sub-section (1) of section 15, he shall send the matter with his report to the Special Court having jurisdiction for deciding whether or not the property or part thereof was or was not acquired through the commission of a specified offence.
