| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 32 |
| Chapter Title | Ministry | Department |
| Execution, Suspension, Remission And Commutation Of Sentences | Ministry of Home Affairs | Department of Internal Security |
A warrant issued under clause (a) of sub-section (1) of section 421 by any court may be executed within the local jurisdiction of such court, and it shall authorise the attachment and sale of any such property outside such jurisdiction, when it is endorsed by the District Magistrate within whose local Jurisdiction such property is found.
