Section 361 in Bihar Board's Miscellaneous Rules, 1958
361. Property escheated not to be ordinarily sold for twelve years.
- With reference to the provisions of the law of limitation [Act IX of 1908] [See now Limitation Act, 1963.], the Board will not ordinarily direct the sale of any such property until it has been in full possession of it for twelve years except in the case of Lakhiraj and rent-free tenures valued at less than Rs. 500, of which the sale will be sanctioned at the end of six months after the declaration of escheat.
