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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(1) in The Police Act, 1983

(1)It shall be the duty of every Police officer to take charge of all unclaimed or owner less property, and to prepare and furnish an inventory thereof to the District Magistrate or the Sub-Divisional Magistrate or [other Executive Magistrate] [Substituted by act XL of 1966.] of the 1st class having jurisdiction, empowered by [the Government] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.] in this behalf.