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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(1)Where any property is attached under sub-section (3) of Section 15, the Adjudicating Authority shall, after giving an opportunity of being heard to the person concerned, make an order confiscating the property held to be a benami property.