Section 8D in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
8D. Issue of show cause notice before forfeiture of the property
No order under sub-section (2) of section 8-C shall be made by the Special Court-(a)unless the person holding or in possession of such property is given a notice in writing informing him of the grounds on which it is proposed to forfeit such property and such person is given an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds of forfeiture and is also given a reasonable opportunity of being heard in the matter;(b)if the person holding or in possession of such property establishes that he is a bona fide transferee of such property for value without knowing that such property has been so acquired.
