Section 363 in Bihar Board's Miscellaneous Rules, 1958
363. Illegitimate claimants to be liberally dealt with.
- On the occurrence of the escheat or estates which may have belonged to Hindus, Muhammedans, or others, to whom the Indian Succession Act does not apply, the Government will deal in a liberal spirit with the claims of persons, who, except for the fact of illegitimacy, would have been entitled to succeed, or who for any reasons have a moral, though not a legal, claim to consideration. Such cases will be reported to Government for final orders.
