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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(4) in Telangana Public Security Act, 1992

(4)The Competent Authority shall publish a notice in two local newspapers one of which is in the local language, specifying the articles which are proposed to be forfeited and calling upon any person claiming that any article is not liable for forfeiture to submit in writing within fifteen days any representation he desires to make against forfeiture of the article.