Section 36F(3) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(3)After investigation under sub-section (2), the District Judge shall either pass an order to the effect that property shall remain attached till the date of the termination of the criminal proceedings or vary the order of the District Magistrate by releasing a portion of the property from attachment or withdraw the said order.Explanation. - For the purposes of this section and Section 36-H, the date of the termination of the criminal proceedings shall be deemed to be,-(a)where such proceedings are taken to the High Court, whether in appeal or revision, the date on which the High Court passes its final order in such appeal or revision; or(b)where such proceedings are not taken to the High Court, the day immediately following the expiry of sixty days from the date of the last judgement or order of a Criminal Court in the proceedings.
