Section 6(1) in Rajasthan Escheats Regulation Act, 1956
(1)Upon receipt of a report under section 4, the Collector shall immediately-(a)Make such order as he thinks proper respecting the possession, maintenance, management, safe custody and taking care of each item of every property specified in the report, and(b)Issue a proclamation specifying the prescribed particulars and calling upon all persons having any interest therein or right thereto to prefer their claims in(c)respect thereof to the Collector within thirty days from the service thereof in accordance with sub-section (2).Explanation. - In the case of any such property consisting of land or other immovable property, the word "management" shall include the making of necessary arrangements for the cultivation and letting the same.
