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

State of Andhra Pradesh - Subsection

Section 41(1) in Hyderabad City Police Act, 1348F

(1)If the Commissioner of City Police, Hyderabad is of opinion that the claimant of any seized property is entitled to the said property he shall order the same to be delivered to him after deducting for payment of the expenses incurred in the seizure and detention thereof.