Section 17(2) in Kerala Escheats and Forfeitures Act, 1964
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the superintendence and disposal of escheats abandoned property and unclaimed articles;(b)the manner in which property shall be managed by the Government under section 10 or section 11E.(c)the procedure to be observed in public auctions under this Act ;(d)any other matter which has to be, or may be, prescribed.
