Section 88(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Such order shall authorise the attachment of any property belonging to such person within the district in which it is made; and it shall authorise the attachment of any property belonging to such person without such district when endorsed by the District Magistrate [or Chief Judicial Magistrate] [Words 'of Chief Judicial Magistrate' inserted by Act XL of 1966.] within whose district such property is situate.
