338. Court or Tribunal not to make order is respect of property seized or attached.
- Subject to the provisions of sub-section (3) of section 336, whenever any property is seized or attached pending confiscation under sub-section (1) of the said section, the Municipality or the Principal Judge shall have, and notwithstanding anything to the contrary contained in any other law for the time being in force, any court, tribunal or other authority shall not have, jurisdiction to make order with regard to the possession, delivery, disposal, release or distribution of such property.
