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State of Odisha - Section

Section 9 in The Orissa Escheats Act, 1979

9. Finding of Court as to escheat.

- Where in any case arising under this Act or otherwise, the Civil Court finds that any property vests in the State by escheat or by lapse or as "bona vacantia" it shall make a declaration to that effect and may order delivery of the property to a Custodian and such order, if not complied with, may be executed by the Custodian as a decree.