Section 17 in Uttar Pradesh Dacoity Affected Areas Act, 1983
17. 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 15 he may make a declaration to that effect and order attachment of the property in respect of which such offence is believed to have been committed.(2)The provisions of the Code of Criminal Procedure, 1973 shall, mutatis mutandis, apply to every attachment made under sub-section (1).(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, 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.(5)The expenses incurred on the administration of the property, including the expenses relating to police help under sub-section (4) shall be a charge on the property concerned.
