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State of West Bengal - Section

Section 15 in West Bengal Escheats and Forfeitures Act, 2012

15. Information regarding escheated and unclaimed property.

- All officers of the Land and Land Reforms Department or Police Department or such other officers as may be directed by the State Government or as the case it may be, shall report to the Collector all cases to which this Act applies when such case come to their respective knowledge.