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State of Bihar - Section

Section 74 in Bihar Police Act, 2007

74. The charge of unclaimed property shall be taken over by the Police Officer and shall be disposed off under the order of the Magistrate.

- It shall be the duty of the Police Officer to take charge of the unclaimed properties and submit a list thereof to the District Magistrate. The Police Officer, in relation to the disposal of such property, shall be guided by the orders received by the District Magistrate.