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State of Madhya Pradesh - Section

Section 435 in Criminal Courts - Rules and Orders

435. The death of a person dying intestate leaving movable property shall be reported in Form C annexed, to the District Magistrate by the officer in charge of the police station in which the death takes place: provided that, if a claimant appears to claim the property by reason of such relationship as prima facie constitutes him heir to the deceased, and if the fact of such relationship is indisputable, no report need be submitted.