Section 10(4) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003
(4)The Designated Court shall, if no objection is made or no cause is shown on or before the specified date under sub-section (2), forthwith pass an order making the order of attachment absolute, and issue such direction as may be necessary for realisation of the property, and assets and moneys attached and for equitable distribution among the depositors of the money so realised.
