(5)On service of a notice under Sub-section (3) or on its publication under Sub-section (4)-(i)it shall be lawful for the Custodian to enter into possession and to assume the management of the property and also to make or cause to be made an inventory of the properties of the deceased;(ii)any person in possession of the property shall deliver the same to the Custodian ;(iii)no transfer of the property by sale, gift or otherwise shall be made nor shall any encumbrance be created in respect thereof ; and(iv)the Custodian shall have authority to realise the rents, profits and income of the property, to let it out, to grant a lease in respect thereof or to invest it in accordance with the rules framed in that behalf :Provided that notwithstanding anything contained in any other law for the time being in force, no right of any kind shall accrue to any person in respect of such property except those permitted by the Custodian.
