Section 30 in The Unlawful Activities (Prevention) Act, 1967
30. Claims by third party.—
(1)Where any claim is preferred or any objection is made to the seizure or attachment of any property under section 25 on the ground that such property is not liable to seizure or attachment, the Designated Authority before whom such property is produced, shall proceed to investigate the claim or objection:Provided that no such investigation shall be made where the Designated Authority considers that the claim or objection is designed to cause unnecessary delay.(2)Where an appeal has been preferred under sub-section (6) of section 25 and any claimant or objector establishes that the property specified in the notice issued under section 27 is not liable to be forfeited under this Chapter, the said notice shall be withdrawn or modified accordingly.
