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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in The Karnataka Tank Conservation and Development Authority Act, 2014

(2)When any seized property is produced before the Authorised Officer and he is satisfied that an offence prohibited under section 12 has been committed using such property, the Authorised Officer may whether or not a prosecution is instituted for the commission of such offence, order confiscation of the property so seized.