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State of Telangana - Section

Section 51 in Hyderabad City Police Act, 1348 F

51. Powers to take in custody of offensive weapons.

- Every Police officer or other person making an arrest may take in his custody any offensive weapons and arms which may be found on the person of the person arrested and deliver the weapons and arms so taken, to the Court or officer before which or whom the person arrested is required to be produced.