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

State of Andhra Pradesh - Subsection

Section 40(1) in Hyderabad City Police Act, 1348F

(1)The Commissioner of City Police, Hyderabad shall issue a proclamation with the particulars of the property, requiring any person who may have a claim in respect of such property, to appear before the Commissioner of City Police, Hyderabad or any other officer whom he appoints for the purpose within six months from the date of the proclamation and submit his claim.