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[Cites 0, Cited by 1] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(1) in Maharashtra Police Act

(1)In any case not covered by section 83 or 84, the Commissioner the Super-intendent or the Magistrate concerned, as the case may be, shall issue a proclamation specifying the articles of which such property consists, and requiring any person who may have a claim thereto appear before himself or some other officer whom he appoints in this behalf and establish his claim within two months from the date of such proclamation.