Section 2(7) in The Bihar Maintenance of Public Order Act, 1949
(7)[] [Sub-sections (8), (9), (10), (11), (12), (13), (14), (15) and (16) re-numbered as sub-sections (5), (6), (7), (8), (9), (10), (11), (12) and (13) respectively by Bihar Act 20 of 1951.] Such warrant may be executed within the Local limits of the jurisdiction of the Court which issued it; and it shall authorise the attachment and sale of of any movable property belonging to such person without such limits, when endorsed by the District Magistrate or the Chief Presidency Magistrate within the local limits of whose jurisdiction such property is found.
