Section 14 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
14. Attachment of property.
(1)If the District Magistrate has reason to think that person living in a dacoity and kidnapping affected area holds property in that area or elsewhere or if a person living outside dacoity and kidnapping affected area holds property in the dacoity and kidnapping affected area, for which he cannot satisfactorily account for, he may make a declaration to that effect and order attachment of the said property.(2)On attachment of the property under sub-section (1), the provisions of the Code shall apply thereto.(3)Notwithstanding the provisions of the Code, the District Magistrate may, in lieu of surety, appoint an administrator who shall have all the powers to administer the property as he deems fit in the best interests of the property.(4)The District Magistrate may provide police help to the Administrator for proper and effective administration of the property.(5)The expenses incurred on the administration of the property, including on the assistance by the police shall be a charge on the property.
