Section 366(3) in Bihar Board's Miscellaneous Rules, 1958
(3)Property to be dealt with in accordance with District Judge's order. - On receipt of the Magistrate's report, the District Judge will reply in a separate communication and the property will be dealt with in accordance with his orders. In practice, there are only two ways in which the property is dealt with. It is either ordered to be sold on,the spot and the money remitted to the Court, or the property itself is ordered to be sent to the Court.
