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

State of Rajasthan - Subsection

Section 8(6) in Rajasthan Police Rules, 2008

(6)Where any person who has a claim to the property is required by the proclamation under sub-rule (3) to appear before the officer authorized by the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, in that behalf and establish his claim, such officer shall forward the record of the proceeding before him with his finding thereon to the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be.