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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2) in Karnataka Lake Conservation and Development Authority Act, 2014

(2)When any seized property is produced before the Authorized officer and he is satisfied that an offence punishable under section 25 has been committed using such property, the Authorized officer may whether or not a prosecution is instituted for the commission of such offence, order confiscation of the property so seized;