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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(3)(c) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(c)taking into account all relevant materials, provide an opportunity of being heard to the person specified as a benamidar therein, the Initiating Officer, and any other person who claims to be the owner of such property, and, thereafter, pass an order -
(i)holding the property not to be a benami property and revoking the attachment order; or
(ii)holding the property to be a benami property and confirming the attachment order.