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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Police Act, 1861

(1)The Magistrate of the district may detain the property and issue a proclamation, specifying the articles of which it consists, and requiring any person who has any claim thereto, to appear and establish his right to the same within six months from the date of such proclamation.