29. Possession of the property.—
(1) Where an order of confiscation in respect of a property under
sub-section
(1) of section 27, has been made, the Administrator shall proceed to take the possession of the
property.
(2) The Administrator shall,—
(a) by notice in writing, order within seven days of the date of the service of notice to any person,
who may be in possession of the benami property, to surrender or deliver possession thereof to the
Administrator or any other person duly authorised in writing by him in this behalf;
(b) in the event of non-compliance of the order referred to in clause
(a), or if in his opinion,
taking over of immediate possession is warranted, for the purpose of forcibly taking over possession,
requisition the service of any police officer to assist him and it shall be the duty of the officer to
comply with the requisition.
CHAPTER V
APPELLATE TRIBUNAL
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