Section 9 in Rajasthan Escheats Regulation Act, 1956
9. Claims and vesting order.
(1)If in response to the proclamation issued under section 10, any person prefer a claim and satisfies the court of his right to the possession of the property, in question or any part of it, the Court shall direct the Collector or the administrator, as the case may be, to deliver the property to such person after deducting or on payment of the expenses, if any, incurred in the maintenance, management, safe custody and taking thereof. The collector or the administrator shall act according to such direction and the provisions of sub-section (6) of the section 6 shall apply.(2)If no persons prefers a claim and establish his right the Court shall after the expiry of twelve months from the date of the service of proclamation issued under section 10, pass an order declaring the property in question to have vested in the state on the date of the death of the last owner thereof and send a copy of such order to the collector.
