Section 14(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(2)The Designated Court, while issuing a notice under sub-section (1), shall also issue notice to all other persons having or being likely to claim any interest or title in the property of the financial establishment, or the property of the person, to whom the notice is issued under sub-section (1), directing them to appear before it and to raise abjection, if any, in respect of the attachment of the property or any portion thereof.
