Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(7) in Rajasthan Police Rules, 2008

(7)The District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, on being satisfied of the title of any claimant to the possession or administration of the property specified in the proclamation issued under sub-rule (3), may order for handing over of the property or payment of proceeds if property sold under sub-rule (2), as the case may be, to him.