Section 7(6) in Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999
(6)After investigation under sub-section (5), the Special Court shall pass an order making the ad-interim order of attachment absolute or varying it by releasing a portion of the property from attachment or cancelling the ad-interim order of attachment:Provided that the Special Court shall not release from attachment any interest, which it is satisfied that the financial establishment or the person referred to in sub-section (1) has, in the property unless it is also satisfied that there will remain under attachment an amount or property of value not fess than the value that is required for re-payment to the depositors of such financial establishment.
