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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3) in The Andhra Pradesh Public Security Act, 1992

(3)All other articles specified in the list shall be delivered to the person whom the competent authority considers to be entitled to possession thereof and if no such person is found entitled thereto, it shall be disposed of in such manner as he may direct.