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The Prevention of Terrorism Act, 2002 16. Forfeiture of property of certain persons.- 1. Where any person is accused of any offence under this Act, it shall be open to the Special Court trying him to pass an order that all or any of the properties, movable or immovable or both belonging to h m, shall, during the period of such trial, be attached, if not already attached under this Act. 2. Where a person has been convicted of any offence punishable under this Act, the Special Court may, in addition to awarding any punishment, by order in writing, declare that any property, movable or immovable or both, belonging to the accused and specified in the order, shall stand forfeited to the Central Government or the State Government, as the case may be, free from all encumbrances.    |
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