Section 7(4) in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
(4)The Designated Court shall, if no cause is shown and no objections are made under sub-section (3), on or before the specified date, forthwith pass an order making the order of attachment absolute, and issue such direction as may be necessary for realization of the assets attached and for the equitable distribution among the depositors of the money realized from out of the property attached.
