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

State of Rajasthan - Subsection

Section 15(2) in The Rajasthan Dacoity Affected Areas Act, 1986

(2)If the District Magistrate is satisfied with the representation made under sub-section (1), he may forthwith release the property from attachment and, thereupon the property alongwith the profits, if any, after deducting all the expenses charged on the property shall vest in the owner thereof.