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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(4) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(4)Where the Adjudicating Authority is satisfied that some part of the properties in respect of which reference has been made to him is benami property, but is not able to specifically identify such part, he shall record a finding to the best of his judgment as to which part of properties is held benami.