Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 422 in Criminal Courts - Rules and Orders 422. Unclaimed property (la-dawa), as distinguished from the property of persons dying intestate (la-waris), is dealt with under Sections 25 to 27 of the Police Act, 1861, read with Section 525 of the Code.
