Report No. 173

12. Claims by third party.-

(1) Where any claim is preferred, or any objection is made to the seizure of any property under section 7 on the ground that such property is not liable to such seizure, the Designated Authority, or as the case may be, the Special Court, before whom such property is produced, shall proceed to investigate the claim or objection:

Provided that no such investigation shall be made where the Designated Authority or the Special Court considers that the claim or objection was designed to cause unnecessary delay.

(2) In case claimant or objector establishes that the property specified in the notice issued under section 9 is not liable to be attached or confiscated under the Act, the said notice shall be withdrawn or modified accordingly.