Section 14 in Rajasthan Escheats Regulation Act, 1956
14. Savings.
- Nothing in this Act shall in any way - (i) Apply to or affect any proceeding taken in respect of any unclaimed property under the Code of Criminal Procedure, 1898, or under the Police Act, of the Central Legislature as adapted to [the State of Rajasthan] [Substituted by Rajasthan Act No. 27 of 1957.], or (ii) Be constructed to preclude any person who may conceive that he has just grounds of complaint on account of any orders which may be passed by the Collector or the Board or State Government or the Court under this Act from proceeding in the regular course of law for the recovery of any property to which such order relate or for compensation for any loss or injury supposed to have been unduly sustained by him.
