Section 15(5) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(5)Where in the course of proceedings before him, the Adjudicating Authority has reason to believe that a property, other than a property referred to him by the Initiating Officer is benami property, it shall provisionally attach such property and such property shall be deemed to be a property referred to it on the date of receipt of the reference under sub-section (5) of Section 13 of the Code of Civil Procedure, 1908 manner of service of notice.
