Section 8C(1) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(1)Any person aggrieved by an order made by the Designated Authority under sub-section (3) or sub-section (5) of section 8-B may prefer an appeal, within one month from the date of receipt of the order, to the Special Judge (Anti Corruption) (hereinafter referred to as Special Court) and the Special Court may either confirm the order of attachment of property or seizure so made or revoke such order and release the property or pass such order as it may deem just and proper within a period of sixty days.
