Section 14 in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
14. Attachment of property
(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.(2)The provisions of the Code shall mutatis mutandis apply to every such attachment.(3)Notwithstanding the provisions of the Code the District Magistrate may appoint an Administrator of any property attached under sub-section (1) and the Administrator shall have all the powers to administer such property in the best interest thereof.(4)The District Magistrate may provide police help to the Administrator for proper and effective administration of such property.
