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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(12) in Criminal Rules of Practice and Circular Orders, 1990

(12)The enquiry shall be summary and the Court shall record its decision on the claim with the reasons thereof. Such decision shall be final and shall forthwith be communicated to the Police Officer executing the warrant who shall dispose of the property in accordance with such decision.