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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3) in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018

(3)Where any property is declared not liable to be forfeited under the Act, the Administrator shall, within reasonable time, return to the person such property and the income derived there from after deducting such expenses if any, which were incurred on the maintenance and management of the property .