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[Cites 0, Cited by 0] [Section 101] [Entire Act]

Bengal Presidency - Subsection

Section 101(2) in The Calcutta Police Act, 1866

(2)In every other case the Commissioner of Police shall issue a proclamation specifying the articles of which such property consists, and requiring any person who may have a claim thereto to appear before himself or some other officer whom he appoints in this behalf and establish his claim within six months from the date of such proclamation.