Section 36E(2) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(2)On receipt of the report from the District Magistrate under sub-section (1), the District Judge shall issue a notice to the person whose property is attached under sub-section (1) of Section 36-C, calling upon him to show cause on a day to be specified in the notice why the property should not remain attached till the date of the termination of the criminal proceedings.
