Section 8(3) in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000
(3)Any person claiming an interest in the property attached or any portion thereof may, notwithstanding that no notice has been served upon him under (his section make an objection as aforesaid to the Special Court at any time before an order is passed under sub-section (4) or sub-section (6).
