Section 24(4) in The Benami Transactions (Prohibition) Act, 1988
(4)The Initiating Officer, after making such inquires 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 passing of the order by the Adjudicating Authority under sub-section (3) of section 26; 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 provisionally attaching the property with the prior approval of the Approving Authority, till the passing of the order by the Adjudicating Authority under sub-section (3) of section 26; or(ii)decide not to attach the property as specified in the notice, with the prior approval of the Approving Authority.
