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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 15 in The Indian Treasure-Trove Act, 1878

15. and division thereupon.

- If any such suit is instituted and the plaintiff's claim is finally established therein, the Collector shall, subject to the provisions of section 12, divide the treasure between him and the finder. If no such suit is instituted as aforesaid, or if the claims of the plaintiffs in all such suits are finally rejected, the Collector shall deliver the treasure to the finder.