Section 28 in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
28. Management of properties confiscated.
(1)The Administrator shall have the power to receive and manage the property, in relation to which an order of confiscation under sub-section (1) of section 27 has been made, in such manner and subject to such conditions, as may be prescribed.(2)The Government may, by order published in the Government Gazette, notify as many of its officers as it thinks fit, to perform the functions of Administrators.(3)The Administrator shall also take such measures, as the Government may direct, to dispose of the property which is vested in the Government under sub-section (3) of section 27, in such manner and subject to such conditions as may be prescribed.
