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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(2) in Hyderabad City Police Act, 1348F

(2)Immediate sale of perishable property:- If such property or any part thereof is subject to speedy decay or consists of live-stock and animals or if the value of such property is less than five rupees, it may be forthwith sold by auction under the orders of the Commissioner of City Police, Hyderabad and the proceeds of sale shall be dealt with in the same manner as is hereinafter provided for the disposal of the said property.