Section 13(4) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(4)The Initiating Officer, after making such inquiries and calling for such reports or evidence as he deems fit and taking into account all relevant materials, shall, within a period of ninety days from the date of issue of notice under sub-section (1), -(a)where the provisional attachment has been made under sub-section (3), -(i)pass an order continuing the provisional attachment of the property with the prior Approval of the Approving Authority, till the date of the order made by the Adjudicating Authority under sub-section (3) of section 15; or(ii)revoke the provisional attachment of the property with the prior approval of the Approving Authority;(b)where provisional attachment has not been made under sub-section (3)-(i)pass an order provisional attaching the property till the date of order made by the Adjudicating Authority under sub-section (3) of Section of Section 15; or(ii)decided not to attach the property as specified in the notice, with the prior approval of the Approving Authority.
