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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Airports Authority Of India (Lost Property) Regulations, 2003

(4)A person whose property has been disposed of under these regulations, shall upon proper verification, be entitled to receive the proceeds of the sale, if any, after deduction of reasonable expenses, which shall not exceed 25 per cent. of the sale proceeds of the item found and auctioned by the Airport Authority of India.