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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(6) in West Bengal Escheats and Forfeitures Act, 2012

(6)The Collector shall have an authority to realize rents, profits and incomes of the escheated property, if any:Provided that notwithstanding anything contained in any other law for the time being in force, no right of any kind shall accrue to any person in respect of such property except those permitted by the Collector.