Section 8C(2) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(2)Where any property is seized or attached under section 8-B and the Special Court is satisfied about such seizure or attachment, it may order forfeiture of such property, whether or not the person from whose possession it is seized or attached is prosecuted in the Special Court for an offence under this Act.
