30. Power to take charge of, and deliver to party entitled to, movable property under [one lakh] [Substituted for 'two hundred' by Chennai City Police (Amendment) Act, 1998 (Tamil Nadu Act 18 of 1998).] rupees in value, of person dying intestate.
- Whenever any person dies intestate leaving movable property within the city of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] under [one lakh] [Substituted for 'two hundred' by Chennai City Police (Amendment) Act, 1998 (Tamil Nadu Act 18 of 1998).] rupees in value, such property may be taken charge of by the Police, and it shall be lawful for the Commissioner to order the said property to be delivered, without requiring the production of any probate, letters of administration, certificate or other such conclusive evidence of title and upon such terms as he may think fit, to any person who may appear to him be entitled thereto; and such delivery shall be a full discharge to the Commissioner, and to the Government from all liability in respect of such property.
