Section 36E(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(1)If the District Magistrate is not satisfied with the representation made under sub-section (1) of Section 36-D he shall send the matter with his report to the District Judge within the limits of whose jurisdiction the properly is situate for deciding whether the property should remain attached.
