Section 4 in Rajasthan Escheats Regulation Act, 1956
4. Report by Tehsildar.
(1)Upon receipt of information as to the existence within Tehsil of any property to which this Act applies. Whether or not in the possession of any person, the Tehsildar shall-(a)Ascertain whether or not there is any person entitled to such property.(b)Prepare an inventory thereof showing the prescribed particular.(c)Take over possession of it in the prescribed manner, and(d)Make a report of the collector:Provided that if such property is in the present possession of any person, such possession shall not be disturbed.(2)Any property of which possession is taken under sub-section (1) and which is subject to speedy and natural decay or consists of live-stock or is otherwise of perishable nature may be forthwith sold by public auction by the Tehsildar and the fact of such sale together with the amount of the proceeds thereof shall be reported to the Collector.
