Section 6(9) in Rajasthan Escheats Regulation Act, 1956
(9)If the Collector is satisfied after enquiry in accordance with this section that-(a)The property in question is not of the nature to which this Act applies, he shall order the proceedings to be closed and the property to be allowed to remain with the person in whose possession it might then be, or if possession thereof has been taken under section 4, of section 6, to be restored to the person from whom possession was so taken, or(b)The last owner of the property in question died in the state and without leaving any known heir, that the claim preferred under sub-section (6) is not prima facie maintainable, that there is no such person entitled to claim such property and that it is a bona fide case of property vesting in the state as ultima heres under Article 296 of the Constitution of India, By escheats or as bona vacantia, for want or rightful owner, he shall apply to the court for a vesting order in respect of the property and for the custody thereof in the meanwhile:Provided that no application for restoration of such possession or fan vesting order shall be made until the time prescribed for preferring an appeal under section 7 has expired or until the appeal, if any, preferred has been disposed of.
