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State of Andhra Pradesh - Section

Section 40 in Hyderabad City Police Act, 1348F

40. Commissioner of City Police, Hyderabad to issue proclamation

(1)The Commissioner of City Police, Hyderabad shall issue a proclamation with the particulars of the property, requiring any person who may have a claim in respect of such property, to appear before the Commissioner of City Police, Hyderabad or any other officer whom he appoints for the purpose within six months from the date of the proclamation and submit his claim.
(2)Immediate sale of perishable property:- If such property or any part thereof is subject to speedy decay or consists of live-stock and animals or if the value of such property is less than five rupees, it may be forthwith sold by auction under the orders of the Commissioner of City Police, Hyderabad and the proceeds of sale shall be dealt with in the same manner as is hereinafter provided for the disposal of the said property.