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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in The East Punjab Damaged Areas Act, 1949

(2)Any person in possession of debris of salved property not belonging to him, otherwise than in accordance with the provisions of sub-section (1) shall forthwith report the fact to the Magistrate of the District and shall deposit such property in such manner as may be prescribed.