Section 11(2) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(2)Where the said transferee does not appear and show cause on the specified date or where after investigation in the manner provided in sub-section (5) of section10, and the Court of District and Sessions Judge of Competent Jurisdiction or the Special Court constituted under this Act is satisfied that the transfer of the property to the said transferee was not in good faith and for consideration, the Court of District and Sessions Judge of Competent Jurisdiction or the Special Court constituted under this Act shall order the attachment of so much of the said transferee's property as is in the opinion of the Court of District and Sessions Judge of Competent Jurisdiction or the Special Court constituted under this Act is equivalent to the proper value of the property transferred.
