Section 13(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(1)Where the initiating Officer, on the basis of material in his possession, has reason to believe that any person, not being a person referred in sub-section (2) of Section 3, is a benamidar in respect of a property, he may, after recording reasons in writing, issue a notice to such person to show cause within such time as maybe specified in the notice why such property should not be treated as benami property.
