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Bengal Presidency - Section

Section 474 in Police Regulations, Bengal , 1943

474. Confiscation of property of proclaimed offenders. [§ 12, Act V, 1861].

- If the accused does not appear within the time specified in the proclamation, the Magistrate shall be requested to record a formal order declaring the property attached to be at the disposal of the Provincial Government. There is, however, no objection to the proclamation and attachment being issued simultaneously.