Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Odisha - Section Section 5 in The Orissa Escheats Act, 1979 5. Information regarding escheated property. - All officers of the Revenue Department or Police Department or such other officers as may be directed by the Government, shall report to the Custodian all cases to which this Act applies when such cases come to their knowledge.
