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[Cites 0, Cited by 1] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(1) in The Delhi Police Act, 1978

(1)It shall be the duty of every police officer to take temporary charge-
(a)of all unclaimed property found by, or made over to, him; and
(b)of all property found lying in any public street, if the owner or person in charge of such property, on being directed to remove the same, refuses or fails to do so.