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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(2)(a) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(a)by notice in writing, order within seven days of the date of the service of notice any person, who may be in possession of the benami property, to surrender or deliver possession thereof to him or any other person duly authorised in writing by him in this behalf;