75. The District Magistrate may keep the property in his charge and issue proclamation.
(1)The District Magistrate may keep the property in his charge and issue proclamation wherein he shall specify the item of the owner and shall require the person making any claim in this regard to establish his claim within Six Months of the date of proclamation in this regard.(2)Provision of section 457 of The Code of Criminal Procedure, 1973, (2 of 1974) shall apply in relation to property specified in this section.
