Section 40(1) in Hyderabad City Police Act, 1348 F
(1)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] 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] [Substituted by Act A.P.A.O. 1957] or any other officer whom he appoints for the purpose within six months from the date of the proclamation and submit his claim.
