Section 26 in The Unlawful Activities (Prevention) Act, 1967
26. Court to order forfeiture of proceeds of terrorism.—
Where any property is seized or attached on the ground that it constitutes proceeds of terrorism and the court confirms the order in this regard under sub-section (6) of section 25, it may order forfeiture of such property, whether or not the person from whose possession it is seized or attached, is prosecuted in a court for an offence under Chapter IV or Chapter VI.
