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[Cites 0, Cited by 0] [Section 517] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 517(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)When the High Court or a Court of Session makes such order and cannot through its own officers conveniently deliver the property to the person entitled thereto, such Court may direct that the order be carried into effect by the District Magistrate.