The Prohibition of Benami Property Transactions Act, 1988

[Act No. 45 of 1988]

[5th September, 1988.]

Contents
Sections	Particulars
Title	Prohibition of Benami Property Transactions Act, 1988
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Prohibition of Benami Transactions
3.	Prohibition of benami transactions
4.	Prohibition of the right to recover property held benami
5.	Property held benami liable to confiscation
6.	Prohibition on re-transfer of property by benamidar
7.	Adjudicating Authority
8.	Composition of Authority
Chapter III	Authorities
9.	Qualifications for appointment of Chairperson and Members
10.	Constitution of Benches of Adjudicating Authority
11.	Power of Adjudicating Authority to regulate its own procedure
12.	Term of office of Chairperson and Members of Adjudicating Authority
13.	Terms and conditions of services of Chairperson and Members of Adjudicating Authority
14.	Removal of Chairperson and Members of Adjudicating Authority
15.	Member to act as Chairperson in certain circumstances
16.	Vacancies, etc, not to invalidate proceedings of Adjudicating Authority
17.	Officers and employees of Adjudicating Authority
18.	Authorities and jurisdiction
19.	Powers of authorities
20.	Certain officers to assist in inquiry, etc
21.	Power to call for information
22.	Power of authority to impound documents
23.	Power of authority to conduct inquiry, etc
Chapter IV	Attachment, Adjudication and Confiscation
24.	Notice and attachment of property involved in benami transaction
25.	Manner of service of notice
26.	Adjudication of benami property
27.	Confiscation and vesting of benami property
28.	Management of properties confiscated
29.	Possession of the property
Chapter V	Appellate Tribunal
30.	Establishment of Appellate Tribunal
31.	Composition, etc, of Appellate Tribunal
32.	Qualifications for appointment of Chairperson and Members of Appellate Tribunal
33.	Terms and conditions of services of Chairperson and Members of Appellate Tribunal
34.	Term of office of Chairperson and Members
35.	Removal of Chairperson and Member from office in certain circumstances
36.	Vacancies etc, not to invalidate proceedings of Appellate Tribunal
37.	Resignation and removal
38.	Member to act as Chairperson in certain circumstances
39.	Staff of Appellate Tribunal
40.	Procedure and powers of Appellate Tribunal
41.	Distribution of business amongst Benches of Appellate Tribunal
42.	Power of Chairperson of Appellate Tribunal to transfer cases
43.	Decision to be by majority
44.	Members, etc, to be public servantsBar of jurisdiction of civil courts
45.	Bar of jurisdiction of civil courts
46.	Appeals to Appellate Tribunal
47.	Rectification of mistakes
48.	Right to representation
49.	Appeal to High Court
50.	Special Courts
Chapter VI	Special Courts
51	Application of Code of Criminal Procedure, 1973 to proceedings before Special Court
52	Appeal and revision
Chapter VII	Offences and Prosecution
53.	Penalty for benami transaction
54.	Penalty for false information
55.	Previous sanction
Chapter VIII	Miscellaneous
56.	Repeal of provisions of certain Acts
57.	Certain transfers to be null and void
58.	Exemption
59.	Power of Central Government to issue directions, etc
60.	Application of other laws not barred
61.	Offences to be non-cognizable
62.	Offences by companies
63.	Notice, etc, not to be invalid on certain grounds
64.	Protection of action taken in good faith
65.	Transfer of pending cases
66.	Proceedings, etc, against legal representative
67.	Act to have overriding effect
68.	Power to make rules
69.	Laying of rules and notifications before Parliament
70.	Power to remove difficulties
71.	Transitional provision
72.	Repeal and saving