Section 141(3) in The Rajasthan District Boards Act, 1954
(3)The surplus, if any, shall forthwith be remitted by money- order, less postal commission, to the person from whose possession the property was taken. If the amount so remitted is returned to the Board by the post office it shall be credited to the District Fund, notice of such credit being given at the same time to the said person, and, if the same be claimed by written application to the Board, within one year from the date of the service of the notice, a refund thereof shall be made to such person. Any sum not claimed within one year from the date of service of such notice shall be the property of the Board.
