Section 16(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(2)Where the said transferee does not appear and show cause on the specified date, or where after investigation in the manner provided in section 14, the Designated Court is satisfied that the transfer of the property to the said transferee was not made in good faith or for consideration, the Designated Court shall order the attachment of so much of the said transferee's property as is in the opinion of the Designated Court equivalent to the proper value of the property transferred.
