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Union of India - Section
Section 25 in The Police Act, 1861
25. Police officers to take charge of unclaimed property, and be subject to Magistrates orders as to disposal
.It shall be the duty of every police officer to take charge of all unclaimed property, and to furnish an inventory thereof, to the Magistrate of the district.The police officers shall be guided as to the disposal of such property by such orders as they shall receive from the Magistrate of the district.| [West Bengal].In its application to the State of West Bengal, in Section 25, after the words, the Magistrate of the district, wherever they occur, insert , or any, other Executive Magistrate authorised by the Magistrate of the district in this behalf.West Bengal Act 34 of 2006, Section 3. |