Section 13(5) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(5)Where the Initiating Officer Passes an order continuing the provisional attachment of the Property under sub-clause (i) of clause (a) or passes an order provisionally attaching the property under sub-clause(i) of clause (b) of sub-section (4), he shall, within fifteen days from such attachment, draw up a statement of ease and refer it to the Adjudicating Authority.
