Section 8(2) in The Prevention of Money-Laundering Act, 2002
(2)The Adjudicating Authority shall, after(a)considering the reply, if any, to the notice issued under sub-section (1);(b)hearing the aggrieved person and the Director or any other officer authorised by him in this behalf; and(c)taking into account all relevant materials placed on record before him, by an order, record a finding whether all or any of the properties referred to in the notice issued under sub-section (1) are involved in money-laundering:Provided that if the property is claimed by a person, other than a person to whom the notice had been issued, such person shall also be given an opportunity of being heard to prove that the property is not involved in money-laundering.
