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[Cites 0, Cited by 6] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(2)If the District Magistrate is satisfied about the genuineness of the claim made under sub-section (1) he shall forthwith release the property from attachment and thereupon such property shall be made over to the claimant.