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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(2) in Hyderabad City Police Act, 1348F

(2)If, within ten days from the date of impounding any animal, no person who is the owner of such animal appears and pays the fees and expenses specified in Sub-section (4), such cattle shall be forthwith sold by auction, and the surplus remaining after deducting the fees and expenses aforesaid from the proceeds of the sale, shall be paid to any person, who, within fifteen days from the date of sale, appears before the officer appointed by the Commissioner of City Police, Hyderabad for this purpose and proves to his satisfaction that he is the owner of the said animal. In other cases such proceeds of sale shall be appropriated by the Government.