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State of Haryana - Section

Section 17 in The East Punjab Damaged Areas Act, 1949

17. Power to dispose of unclaimed property.

- Any salved property or any proceeds thereof in respect of which no claim has been received in accordance with the provisions of this Act, may be disposed of by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government as prescribed.