Section 251(g) in Police Regulations, Bengal , 1943
(g)The police shall not question the validity of any claim or will which may be set up by any claimant, and property shall not be taken into custody from the possession of any such claimant. If, however, the officer-in-charge has reason to believe that a claimant has obtained possession dishonestly or that a will has been forged, he shall apply to the Superintendent for orders regarding prosecution under section 404 or section 467, Indian Penal Code.
