Section 8D(a) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(a)unless the person holding or in possession of such property is given a notice in writing informing him of the grounds on which it is proposed to forfeit such property and such person is given an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds of forfeiture and is also given a reasonable opportunity of being heard in the matter;
