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State of Himachal Pradesh - Section

Section 26 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

26. Custody and disposal of lost property.

- Subject to such regulations as the Authority may make in this behalf the Authority shall provide for securing the safe custody and restoration of any property which, while not in proper custody, is found on any premises belonging to the Authority or under its overall control or in any transport vehicles on any such premises.