Section 15(3) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(3)The Adjudicating Authority shall, after -(a)considering the reply, if any, to the notice issued under sub-section (1);(b)making or causing to be made such inquiries and calling for such reports or evidence as he deems fit; and(c)taking into account all relevant materials, provide an opportunity of being heard to the person specified as a benamidar therein, the Initiating Officer, and any other person who claims to be the owner of such property, and, thereafter, pass an order -(i)holding the property not to be a benami property and revoking the attachment order; or(ii)holding the property to be a benami property and confirming the attachment order.
