Section 14 in The Rajasthan Dacoity Affected Areas Act, 1986
14. Attachment of Property
(1)If the District Magistrate has reason to believe that a person living in a dacoity-affected area has committed an offence punishable under section 12, he may make a declaration to that effect and any order the attachment of the property in respect of which offence is believed to have been committed.(2)The provisions of the Code shall, mutatis mutandis, apply to every attachment made under sub-section (1).(3)Notwithstanding anything otherwise contained in the Code, the District Magistrate may appoint an Administrator for any property attached under sub-section (1) and such an administrator shall have all the powers to administer the property in the best interest of the property.(4)The District Magistrate may provide police assistance to the administrator for proper and effective administration thereof.(5)The expenses incurred on the administration of the property including the expenses relating to the police assistance provided under sub-section (4) shall be a charge on such property.
