Section 16(2) in West Bengal Escheats and Forfeitures Act, 2012
(2)The Collector shall be the custodian of all escheated properties:Provided that the State Government may appoint any other officer as custodian in addition to or in place of the Collector and fix his jurisdiction:Provided further that notwithstanding anything contained in any other law for the time being in force, no right of any kind in respect of the grant hereby made, shall accrue to any person in respect of such property except those permitted by the Collector or such other person duly authorised by the State Government with the approval of the Competent Authority.
