Section 1(3) in West Bengal Escheats and Forfeitures Act, 2012
(3)It applies to all property, which according to the Constitution of India or any other law for the time being in force, has vested or having become vested or shall vest in the State Government by escheat or lapse, or as bona vacantia, or which is forfeited or having become forfeited or shall forfeit in the State Government under the provision of this Act:Provided that in respect of immovable property that comes under this Act, the same should be recorded in Collector's Khatian i.e. Khatiah No. 1:Provided further that the property mentioned in the first proviso should be brought into 'Land Bank' of the State Government, and its disposal is to be governed in such manner as may be decided by the State Government in respect of other categories of Government land in the Land Bank:Provided also that the immovable property as already brought under Collector's Khatian as 'escheated property' and it is already settled by the collector in the manner as is followed in respect of management of Government land, such property may not be brought under the purview of this Act for its management under this Act:Provided also that the immovable property as already brought under Collector's Khatian as 'escheated property' and still remains unsealed may come under the purview of this Act subject to the condition that it should also be brought into 'Land Bank' and its disposal also to be governed in such manner as may be decided by the State Government in respect of other categories of Government land in the 'Land Bank'.
