Section 8(2) in Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999
(2)Where the said transferee does not appear and show cause on the specified date, or where after investigation in the manner provided in subsection (5) of Section 7, the Special Court is satisfied that the transfer of the property of the said transferee was not in good faith and for valuable consideration, the Special Court shall order the attachment of so much of the transferee's property as is in the opinion of the Special Court equivalent to the value of the property transferred.
