Section 356 in Bihar Board's Miscellaneous Rules, 1958
356. Government claims.
- (i) All property, whether real or personal, to which there is no legal claimant, belongs to the State.How, kutcha, tiled or thatched houses are to be treated. - (ii) It has been ruled that kutcha, tiled or thatched houses are immovable property and such houses left by persons dying intestate are to be dealt with as immovable property.Real or immovable property
