Section 17 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
17. Management of properties confiscated under this Act.
(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 16 has been made, in such manner and subject to such conditions, as may be prescribed.(2)The State Government may, by order published in the Official Gazette, notify as many of its officers as it thinks fit, to perform the functions of an Administrator.(3)The Administrator shall also take such measures, as the State Government may direct, to dispose of the property which is vested in the State Government under Section 16.
