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[Cites 0, Cited by 10] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(3)Notwithstanding the provisions of the Code the District Magistrate may appoint an Administrator of any property attached under sub-section (1) and the Administrator shall have all the powers to administer such property in the best interest thereof.