Section 387 in The Code of Criminal Procedure, 1989 (1933 A. D.)
387. Effect of such warrant.
- A warrant issued under section 386, sub-section (1), clause (a), by any Court may be executed within the local limits of the jurisdiction of such Court, and it shall authorise the attachment and sale of any such property without such limits, when endorsed by the District Magistrate within the local limits of whose jurisdiction such property is found.
