Section 36E(3) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(3)The District Judge shall also issue notices to all persons represented to him as having, or being likely to claim, any interest or title in the property of the person to whom notice is issued under sub-section (2) calling upon each such person to appear on the same date as that specified in the notice under sub-section (1) and make objection, if he so desires, to the attachment of the property or any portion thereof on the ground that he has an interest in such property or portion thereof.
