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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(3)(c) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(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 the 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, in all other cases.