Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Kerala - Section Section 3 in Kerala Escheats and Forfeitures Act, 1964 3. Escheats. - Where a person dies interstate and without leaving legal heirs, all his property shall be escheat and shall belong to the Government.
