- The money and other property of deceased prisoner shall, unless claimed by a person holding a succession certificate, probate or letters of administration entitling him to receive it, be made over to the police as being unclaimed property.Note. - When a prisoner dies, notice of his death should be sent to the District Magistrate of the district to which he belongs, and if within three months no person, duly authorized to receive the property under the conditions laid down, lodges claim to it, such property shall then be made over to the police.
