Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(2) in The Orissa Escheats Act, 1979 (2)The Collector shall be the custodian of all escheated properties :Provided that the Government may appoint any other officer as custodian in addition to or in place of the Collector and fix his jurisdiction.
