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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Bihar - Subsection

Section 75(1) in Bihar Police Act, 2007

(1)The District Magistrate may keep the property in his charge and issue proclamation wherein he shall specify the item of the owner and shall require the person making any claim in this regard to establish his claim within Six Months of the date of proclamation in this regard.