Section 9(2) in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000
(2)Where the said transferee does not appear and show cause on the specified date, or where after investigation in the manner provided in sub-section (5) of Section 8, the Special Court is satisfied that the transfer of the property to the said transferee was not in good faith and for consideration, the Special Court shall order the attachment of so much of the said property of the transferee, as in the opinion of the Special Court is equivalent to the proper value of the property transferred.
