(3)Notification of property not claimed under sub-section (1) and effect of such notification. - The [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government shall, as soon as may be, after the expiry of the period for making a claim under the provisions of sub-section (1) publish notification, specifying the rights, titles or interest in any properties in respect of which no such claim has been made, and the notification shall be conclusive proof of the fact that no such claim was made in respect of any right, title or interest specified in the notification.
