Section 9 in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018
9. Management of land and building.
- The Administrator may authorize any officer referred to in Section 60-P of the Act to take possession of vacant land or building in respect of which-(i)an order of seizure of freezing of such land or building has been made under subsection (1) of Section 60-C of the Act; or(ii)an order for forfeiture of such land or building has been made under subsection (1) of Section 60-F of the Act.
