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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(1) in The Orissa Urban Police Act, 2003

(1)The Commissioner may, on being satisfied of the title of any claimant to the possession or administration of the property specified in the proclamation issued under Sub-section (1) of Section 62, order the same to be delivered to him, after deduction or payment of the expenses incurred in the seizure and detention thereof.