Section 18 in West Bengal Escheats and Forfeitures Act, 2012
18. Finding of court as to escheat.
- Wherein any case arising before a civil court finds that any property vests in the State Government by escheat or by lapse or as bona vacantia or forfeited to the State Government it shall forthwith pass an order transferring the suit or other proceeding to the Competent Authority and shall cease to hear it any further. In such case, the Competent Authority shall issue notice under sub-section (3) of section 4 and initiate a proceeding in accordance with the provisions of section 4.
