Where an order of confiscation has been made under 1[sub-section (5) or sub-section (7) of section 8 or section 58B or sub-section (2A) of section 60] in respect of any property of a person, all the rights and title in such property shall vest absolutely in the Central Government free from all encumbrances:
Provided that where the 2[Special Court or the Adjudicating Authority, as the case may be,] after giving an opportunity of being heard to any other person interested in the property attached under this Chapter, or seized 3[or frozen] under Chapter V, is of the opinion that any encumbrance on the property or or lease-hold interest has been created with a view to defeat the provisions of this Chapter, it may, by order, declare such encumbrance or lease-hold interest to be void and thereupon the aforesaid property shall vest in the Central Government free from such encumbrances or lease-hold interest:
Provided further that nothing in this section shall operate to discharge any person from any liability in respect of such encumbrances which may be enforced against such person by a suit for damages.
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1. Subs. by Act 2 of 2013, s. 7, for "sub-section (6) of section 8" (w.e.f. 15-2-2013).
2. Subs. by Act 2 of 2013, s. 7, for "Adjudicating Authority" (w.e.f. 15-2-2013).
3. Ins. by s.7, ibid. (w.e.f. 15-2-2013).
