Section 10 in The Criminal Law (Amendment) Ordinance, 1944
10. Duration of attachment
.An order of attachment of property under this Ordinance shall, unless it is withdrawn earlier in accordance with the provisions of this Ordinance, continue in force(a)where no Court has taken cognizance of the alleged scheduled offence at the time when the order is applied for, [one year] [Substituted by Act 49 of 1988, Section 29, for "three monthss" (w.e.f. 9.9.1988.] from the date of the order undersub-section (1) ofsection 4 or sub-section (2) of section 6, as the case may be, unless cognizance of such offence is in the meantime so taken, or unless, the District Judge on application by the agent of the [State Government or, as the casemay be, the Central Government] [Substituted by Act 49 of 1988, Section 29, for "State Government" (w.e.f. 9.9.1988).] thinks it proper and just that theperiod should be extended and passes an order accordingly; or(b)where a Court has taken cognizance of the alleged scheduled offence whether before or after the time when the order was applied for until orders are passed by the District Judge in accordance with the provisions of this Ordinance after the termination of the criminal proceedings.
