Section 16 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
16. Confiscation and vesting of benami property.
(1)Where any property is attached under sub-section (3) of Section 15, the Adjudicating Authority shall, after giving an opportunity of being heard to the person concerned, make an order confiscating the property held to be a benami property.(2)Nothing in subsection (1) shall apply to a property held or acquired by a person from the benamidar for adequate consideration, without his having knowledge of the benami transaction.(3)Where an order of confiscation has been made under sub-section (1), all the rights and title in such property shall vest absolutely in the State Government free of all encumbrances and no compensation shall be payable in respect of such confiscation.(4)Any right of any third person created in such property with a view to defeat the purposes of this Act shall be null and void.(5)Where no order of confiscation is made upon the proceedings under this Act attaining finality, no claim shall lie against the Government.
