(1) The Magistrate of the district may detain the property and issue a proclamation, specifying the articles of which it consists, and requiring any person who has any claim thereto to appear and establish his right to the same within six months from the date of such proclamation. 1 [(2) The provisions of section 525 of the 2 Code of Criminal Procedure, 1882 (10 of 1882), shall be applicable to property referred to in this section.]Open in Lexace · Ask the AI about this section
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