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[Cites 0, Cited by 0] [Section 36D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36D(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

(1)When the property is attached under Section 36-C, the owner thereof may, within three months of the date of knowledge of attachment, make a representation to the District Magistrate, showing the circumstances and the means by which the property was acquired by him.