Section 36D in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
36D. Release of property.
(1)When the property is attached under Section 36-C, the owner thereof may, within three months of the date of knowledge of attachment, make a representation to the District Magistrate, showing the circumstances and the means by which the property was acquired by him.(2)If the District Magistrate is satisfied with the representation he may forthwith release the property from attachment anti thereupon the property alongwith means profits after deducting all expenses charged on the property shall vest in the owner thereof.
