Section 17 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
17. Decision of Special Court and consequences thereof.
- If the Special Court finds that the property was acquired [through the commission of a specified offence] [Substituted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.], he shall order confiscation of the said property and shall transmit the records to the District Magistrate for execution of his order and in any other case, the property shall be ordered to be released forthwith.
