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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(2) in The Gujarat Public Conveyances Act, 1920

(2)The Commissioner of Police shall cause such property to be returned to such person as shall prove to his satisfaction that he is entitled to the same, on payment by such person of all expenses reasonably incurred and of such compensation to the driver of the public conveyance as the Commissioner of Police may consider just.