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Union of India - Section

Section 26 in The Police Act, 1861

26. Magistrate may detain property and issue proclamation

(1)The Magistrate of the district may detain the property and issue a proclamation, specifying the articles of which it consists, and requiring any person who has any claim thereto, to appear and establish his right to the same within six months from the date of such proclamation.
(2)The provisions of section 525 of the Code of Criminal Procedure, 1882 (10 of 1882)* shall be applicable to property referred to in this section.
[West Bengal].In its application to the State of West Bengal, in Section 25, after the words, the Magistrate of the district, wherever they occur, insert , or any, other Executive Magistrate authorised by the Magistrate of the district in this behalf.West Bengal Act 34 of 2006, Section 4.