Section 8 in The Prevention Of Terrorism Act, 2002
8. Forfeiture of proceeds of terrorism
.Where any property is seized or attached on the ground that it constitutes proceeds of terrorism and the Special Court is satisfied in this regard under sub-section (7) of section 7, it may order forfeiture of such property, whether or not the person from whose possession it is seized or attached, is prosecuted in a Special Court for an offence under this Act.
