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State of Odisha - Section

Section 8 in The Orissa Escheats Act, 1979

8. Reference to Civil Court.

(1)If any claims are received within the time aforesaid, the Custodian shall forward the case to a Civil Court of competent jurisdiction for a decision as to whether the property is escheated property or whether the property belongs to any claimant or claimants and shall keep the property in his charge.
(2)The Government shall be made a party, in every such case.