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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(2) in Telangana Public Conveyances Act, 1956

(2)The Commissioner of Police shall cause such property to be returned to such person as shall prove to the satisfaction of the station house officer or his superior that he is entitled to the same, on payment by such person of all expenses reasonably incurred and of such compensation to the driver of the public conveyance as the Commissioner of the Police may consider just.