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State of Goa - Section

Section 6B in The Goa Animal Preservation Act, 1995

6B. Seized property to be reported to the concerned Magistrate.—

The competent authority or the authorized person shall immediately report the seizure of any property to the nearest Magistrate and the Magistrate may make such order as he thinks fit towards the disposal of the property or the delivery of the property to the person entitled to the possession thereof.