Section 20 in Uttar Pradesh Dacoity Affected Areas Act, 1983
20. Confiscation of property
If the Special Court finds that the property was acquired by or as a result of the commission of a scheduled offence, it shall order confiscation of the said property and shall transmit the records to the District Magistrate for execution of its order and in any other case, the property shall be ordered to be released forthwith.
