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State of Telangana - Section

Section 7 in Telangana Village Police Act, 1974

7. Action as to stolen property.

- Where the village police officer is informed that stolen property is being concealed and where he has reason to apprehend that the stolen property may be made away with unless prompt measures are taken to secure it, he shall cause search to be made in the prescribed manner and secure and forward the property, if found, along with the offender to the police officer in charge of the nearest police station.