Section 16 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
16. Inquiry into the character of acquisition of property by Special Courts.
(1)If the District Magistrate is not satisfied with the representation made under sub-section (1) of section 15, he shall send the matter with his report to the Special Court having jurisdiction for deciding whether or not the property or part thereof was or was not acquired through the commission of a specified offence.(2)The Special Court shall, in deciding the matter referred to it under sub-section (1), have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (V of 1908).(3)In any proceeding under this section, the burden of proving that the property or part thereof mentioned in the representation was not acquired [through the commission of a specified offence] [Substituted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] shall be on the person claiming the property, notwithstanding anything contained in the Evidence Act, 1872 (No. 1 of 1872).
