Section 6 in West Bengal Escheats and Forfeitures Act, 2012
6. Publication of notice.
- The Collector, on taking charge of any escheated property, shall publish a general notice in any two newspapers having wide circulation in the area where such property is located; on being published in English and other in the regional language, or in the Official Gazette or by proclamation in the locality where the escheated property is situated calling upon all the persons who may have any claim to such escheated property to appear before him and prefer their claims within six weeks from the date of publication of the notice, and such publication shall be sufficient for all purposes.
