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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(3) in Hyderabad City Police Act, 1348F

(3)Property to be at the disposal of Government in case no claim or objections is filed:- If no person establishes his right within the prescribed time, such property shall be at the disposal of the Government and the said property or part thereof which has not been sold under Sub-section (2) of Section 40 may be sold by auction under the orders of the Commissioner of City Police, Hyderabad.