Section 8 in West Bengal Escheats and Forfeitures Act, 2012
8. Disposal of escheated property.
- On the publication of the order recording satisfaction as in sub-sections (1) and (4) of section 4 and the publication of the gist in the manner provided for in subsection (5) of section 4, the State Government may dispose of the escheated property through the Collector of the concerned district or any other person authorised in this behalf by the State Government with the approval of the Competent Authority being sufficient indication of the decision of the State Government. The said disposal shall be made in the manner, namely:-(a)in the case of escheats which are movable property, the Collector shall take steps for the sale of the property by public auction and the sale proceeds shall be credited to the State Government; and(b)in the case of escheats which are immovable property, shall be disposed of in such manner as may be prescribed.
