Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

Contents
Sections	Particulars
	Preamble
1	Short title, extent and commencement
2	Application
3	Definition
4	Prohibition of holding illegally acquired property
5	Competent authority
6	Notice of forfeiture
7	Forfeiture of property in certain cases
8	Burden of proof
9	Fine in lieu of forfeiture
10	Procedure in relation to certain trust properties
11	Certain transfers to be null and void
12	Constitution of Appellate Tribunal
13	Notice or order not to be invalid for error in description
14	Bar of jurisdiction
15	Competent authority and Appellate Tribunal to have powers of civil court
16	Information to competent authority
17	Certain officers to assist competent authority and Appellate Tribunal
18	Power of competent authority to require certain officers to exercise certain powers
19	Power to take possession
20	Rectification of mistakes
21	Finding under other laws not conclusive for proceedings under this Act
22	Service of notices and orders
23	Protection of action taken in good faith
24	Act to have overriding effect
25	Provisions of the Act not to apply to certain properties held in trust
26	Power to make rules
27	Repeal and saving