Section 9 in The Prohibition of Benami Property Transactions Rules, 2016
9. Disposal of confiscated property under sub-section (3) of section 28.
- Where the Central Government directs that the property vested in it under sub-section (3) of section 27 be disposed of, then, the administrator shall arrange to dispose of the property in the manner provided in the Second Schedule to the Income-tax Act, 1961(43 of 1961).
