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State of Andhra Pradesh - Section

Section 226 in Criminal Rules of Practice and Circular Orders, 1990

226. Properties in Sessions Cases may be sent to Committing Magistrates for disposal:

- The properties in Sessions Cases which have to be dealt with under Section 452 of the Code may be forwarded to the Committing Magistrate excepting in such individual cases where the Sessions Judge directs otherwise.Disposal of Case Property