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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Rajasthan Dacoity Affected Areas Act, 1986

(2)If the District Magistrate-is satisfied with the representation made under sub-section (1), he may forthwith release the properly from attachment and, thereupon, the property alongwith the profits, if any, after deducting all the expenses charged on the property shall vest in the owner thereof.