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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(1) in Maharashtra Police Act

(1)The Commissioner or, the Superindent or the Magistrate concerned, as the case may be shall on being satisfied of the title of any claimant to the possession or administration of the property specified in the proclamation issued under sub-section (1) of section 85, order the same to be delivered to him, after deduction or payment of the expenses properly incurred by the Police in the seizure and detention thereof.