Section 8(1) in The Unlawful Activities (Prevention) Act, 1967
(1)Where an association has been declared unlawful by a notification issued under section 3 which has become effective under sub-section (3) of that section, the Central Government may, by notification in the Official Gazette, notify any place which in its opinion is used for the purpose of such unlawful association.Explanation.—For the purposes of this sub-section, “place” includes a house or building, or part thereof, or a tent or vessel.
