Section 15 in The Rajasthan Dacoity Affected Areas Act, 1986
15. Release of property
(1)Where a property is attached under section 14, its owner may within three months of the date of knowledge of attachment, make a representation to the District Magistrate showing the circumstances in, and the means by, which the property was acquired by him.(2)If the District Magistrate is satisfied with the representation made under sub-section (1), he may forthwith release the property from attachment and, thereupon the property alongwith the profits, if any, after deducting all the expenses charged on the property shall vest in the owner thereof.
