Section 8B(3) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(3)It shall be open to the Designated Authority before whom the seized or attached properties are produced either to confirm or revoke the order of seizure or attachment so issued within thirty days:Provided that an opportunity of being heard is afforded to the Investigating Officer and the person whose property is being attached or seized before making any order under this sub-section:Provided further that till disposal of the case Designated Authority shall ensure the safety and protection of such property.
