Section 26(1) in The Himachal Pradesh Lokayukta Act, 2014
(1)Without prejudice to the provisions of sections 24 and 25, where the Special Court, on the basis of prima facie evidence, has reason to believe or is satisfied that the assests, proceeds, receipts and benefits (by whatever name called) have arisen or procured by means of corruption by the public servant, it may authorize the confiscation of such assets, proceeds, receipts and benefits till his acquittal.
