Section 9(5) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011
(5)If cause is shown or any objection is made as aforesaid the Designated Court shall proceed to investigate the same and in so doing, as regards the examination of the parties and in all other respects, the Designated Court shall, subject to the provisions of this Act, follow the procedure and exercise all the powers of a court in hearing a suit under the Code of Civil Procedure, 1908 (5 of 1908). and any person making an objection shall be required to adduce evidence to show that on the date of the attachment he had some interest in the property attached.
