Section 14(a) in The Criminal Law (Amendment) Ordinance, 1944
(a)no suit or other legal proceeding shall be maintainable in any Court(i)in respect of any property ordered to be forfeited under section 13 or which has been taken in recovery of fine in pursuance of an order under that section, or(ii)while any other property is attached under the Ordinance, in respect of such other property by any person upon whom a notice has been served under section 4 or section 6 or who has made an objection under sub-section (4) of section 4; and
