- The Police-patel shall take charge of all unclaimed property found within his village, or made over to him under the provisions of [the Bombay Police Act, 1951 (Bombay XXII of 1951)] [These words and figures were substituted for the words and figures 'the Bombay District Police Act, 1867' by Gujarat 34 of 1961, section 8 (a).], and shall forthwith make a report to [the Executive Magistrate] [These words were substituted for the words 'the Magistrate' by Bombay 23 of 1951, section 2, Schedule Part III.] to whom he is subordinate, and act thereafter as he may be directed by the said Magistrate, unless the property be of a description coming within the provisions of [the Cattle Trespass Act, 1871 (1 of 1871), or any law corresponding to that Act in force] [These words and figures were substituted for the words, figures and brackets 'Act III of 1857 (an Act relating to trespasses by cattle)' by Gujarat 34 of 1961,. section 8 (b).] [in which case the Police-patel shall be guided by [that enactment or law.] [See now the Cattle Trespass Act, 1871, section 2 (Unrepeated Central Acts).]
