Section 6(2) in The Criminal Law (Amendment) Ordinance, 1944
(2)Where the said transferee does not appear and show cause on the specified date, or where after investigation in the manner provided in sub-section (2) of section 6, the District Judge is satisfied that the transfer of the property to the said transferee was not in good faith and for consideration, the District Judge shall order the attachment of so much of the said transferees property as is, in the opinion of the District Judge, equivalent to the proper value of the property transferred.
