Section 36E in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
36E. Reference by District Magistrate to District Judge in certain cases.
(1)If the District Magistrate is not satisfied with the representation made under sub-section (1) of Section 36-D he shall send the matter with his report to the District Judge within the limits of whose jurisdiction the properly is situate for deciding whether the property should remain attached.(2)On receipt of the report from the District Magistrate under sub-section (1), the District Judge shall issue a notice to the person whose property is attached under sub-section (1) of Section 36-C, calling upon him to show cause on a day to be specified in the notice why the property should not remain attached till the date of the termination of the criminal proceedings.(3)The District Judge shall also issue notices to all persons represented to him as having, or being likely to claim, any interest or title in the property of the person to whom notice is issued under sub-section (2) calling upon each such person to appear on the same date as that specified in the notice under sub-section (1) and make objection, if he so desires, to the attachment of the property or any portion thereof on the ground that he has an interest in such property or portion thereof.(4)Any other person claiming an interest in the attached property or any portion thereof may, notwithstanding that no notice has been served upon him under this section, make an objection as aforesaid to the District Judge at any time before an order is passed under sub-section (1) or sub-section (3) as the case may be, of Section 36-F.
