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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2) in Hyderabad City Police Act, 1348 F

(2)Immediate sale of perishable property. - If such property or any part thereof is subject to speedy decay or consists of live-stock and animals or if the value of such property is less than five rupees it may be forthwith sold by auction under the orders of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] and the proceeds of sale shall be dealt with in the same manner as is hereinafter provided for the disposal of the said property.