40. [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] to issue proclamation.
(1)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] shall issue a proclamation with the particulars of the property, requiring, any person who may have a claim in respect of such property, to appear before the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or any other officer whom he appoints for the purpose within six months from the date of the proclamation and submit his claim.(2)Immediate sale of perishable property. - If such property or any part thereof is subject to speedy decay or consists of live-stock and animals or if the value of such property is less than five rupees it may be forthwith sold by auction under the orders of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] and the proceeds of sale shall be dealt with in the same manner as is hereinafter provided for the disposal of the said property.
