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Union of India - Section

Section 422 in The Code of Criminal Procedure, 1973

422. Effect of such warrant.

- A warrant issued under clause (a) of sub-section (1) of Section 421 by any Court may be executed within the local jurisdiction of such Court, and it shall authorise the attachment and sale of any such property outside such jurisdiction, when it is endorsed by the District Magistrate within whose local jurisdiction such property is found.