Section 14(1) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(1)If the District Magistrate has reason to believe that any property, whether moveable or immovable, in possession of any person has been acquired by a gangster as a result of the commission of an offence triable under this Act, he may order attachment of such property whether or not cognizance of such offence has been taken by any Court.
