(1)The Lokayukta, when it provisionally attaches any property under sub-section (1) of section 33 shall, within a period of thirty days of such attachment, direct its prosecution wing to file an application stating the facts of such attachment before the Special Court and make a prayer for confirmation of attachment of the property till completion of the proceedings against the public servant in the Special Court.(2)The Special Court may, if it is of the opinion that the property provisionally attached had been acquired through corrupt means, make on order for confirmation of attachment of such property till the completion of the proceedings against the public servant in the Special Court.(3)If the public servant is subsequently acquitted of the charges framed against him, the property, subject to the orders of the Special Court, shall be restored to the concerned public servant along with benefits from such property as might have accrued during the period of attachment.
