Section 16 in Andhra Pradesh Special Courts Act, 2016
16. Transfer to be null and void.
- Where, after the issue of a notice under Section 14, any money or property or both referred to in the said notice are transferred by any mode whatsoever, such transfer shall, for the purposes of the proceedings under this Act, be void and if such money or property or both are subsequently confiscated to the State Government under Section 15, then, the transfer of such money or property or both shall be deemed to be null and void.
