Section 20(1) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(1)Where a person has been convicted of any offence punishable under this Act, the Special Court may, in addition to awarding any punishment, by order in writing, declare that any property, movable or immovable or both, belonging to the accused and specified in the order, shall stand forfeited to the State Government, free from all encumbrances.
