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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

(1)The District Magistrate or the officer authorized by him while taking possession of notified place shall also take possession of movable property including money, securities or other assets found therein and shall make a list thereof in the presence of two respectable witnesses.