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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in Rajasthan Police Rules, 2008

(4)At any date before the issue of proclamation under sub-rule (3), the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, or any officer authorized by him, may order for the delivery of property to any claimant on being satisfied of the title of such claimant to possess or administer such property.