Section 8(2) in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000
(2)The Special Court shall also issue such notice to all such persons who have represented before it as having or likely to claim, any interest or title in the property of the financial establishment, calling upon such person to appear on the date as specified in the notice and make objection, if he so desires, to the attachment of the property or any portion thereof.
