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State of Karnataka - Section

Section 142 in The Karnataka Police Act, 1963.

142. Unclaimed Property.—

It shall be lawful for the Police Patel to take charge of all unclaimed property found within the village limits or made over to him under the provisions of this Act. He shall forthwith make a report to the District Magistrate or the authorised officer and act thereafter as he may be directed by the said Magistrate, or officer.