Section 36F(2) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(2)If cause is shown or any objections are made as aforesaid, the District Judge shall proceed to investigate the same, and in so doing, as regards the examination of the parties and in all other respects he shall, subject to the provisions of this Act, follow the procedure and exercise all the powers of a Court in hearing a suit under the Code of Civil Procedure, 1908 (No. V of 1908), and any person making an objection under Section 36-E shall be required to adduce evidence to show that at the date of the attachment he had some interest in the property attached.
