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State of Madhya Pradesh - Section

Section 428 in Criminal Courts - Rules and Orders

428.

Live-stock or bulky property which cannot conveniently be removed from the place where it was found may be left in the charge of some landholder or other respectable person willing to undertake the responsibility of its custody and production when required by the Court. Other property shall be forwarded to a district officer or to the headquarters of a Tehsil as the District Magistrate may direct.