- If upon such enquiry the Collector sees no reason to believe that the treasure was so hidden; or if, where a period is fixed under section 8, no suit is instituted as aforesaid within such period to the knowledge of the Collector; or if such suit is instituted within such period, and the plaintiff's claim is finally rejected; the Collector may declare the treasure to be ownerless. Appeal against such declaration. Any person aggrieved by a declaration made under this section may appeal against the same within two months from the date thereof to the [Chief Controlling Revenue-authority] [For definition of Chief Controlling Revenue-authority, see the General Clauses Act, 1897 (10 of 1897), Section 3 (10).]. Subject to such appeal, every such declaration shall be final and conclusive.
