31. Certain provisions of [Code of Criminal Procedure, 1973)] [Substituted by Tamil Nadu District Police and the Madras City Police (Amendment) Act, 1981 (Tamil Nadu Act 35 of 1981).], to apply.
- The provisions of [sections 457, 458 and 459 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted by Tamil Nadu District Police and the Madras City Police (Amendment) Act, 1981 (Tamil Nadu Act 35 of 1981).] shall, as nearly as may be practicable, apply to all property seized or taken charge of by the Police.
