Section 10 in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018
10. Occupation of land or building.
(1)Where any property in the nature of land or building is in possession of a lessee or a tenant and against such property and order under sub-section (1) of Section 60-C of the Act has been made, the Administrator may allow the lease or tenant to continue in occupation of such land or building in accordance with such terms and conditions which existed on the date of passing an order under subsection (1) of Section 60-C of the Act.(2)The income derived from such property shall be kept with the Administrator until such time the competent authority declares the property forfeited under sub-section (3) of Section 60-F.(3)Where any property is declared not liable to be forfeited under the Act, the Administrator shall, within reasonable time, return to the person such property and the income derived there from after deducting such expenses if any, which were incurred on the maintenance and management of the property .
