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State of Bihar - Section
Section 365 in Bihar Board's Miscellaneous Rules, 1958
365. Duties of the Magistrate and District Judge.
- The mode of procedure, where personal property is left without a claimant, is described in Section 7, Regulation V of 1799 which requires that such property should be advertised, and if unclaimed within twelve months, following the date of advertisement, an inventory with a report should be submitted by the District Judge to the Board. It is not necessary that each case should be reported to the Board immediately on expiry of the period of twelve months, nor is it desirable that report should be unduly delayed. It is, therefore, left to the discretion of the Judge to decide at what intervals the inventory and the report (in Form A given below) should be submitted, subject, however, to the condition that in no instance should their submission be delayed beyond six months after the expiry of the twelve months' term. In regard to the personal property, the duty of the Magistrate is confined to informing the Judge concerning it whenever he becomes aware of its existence. It follows of course that he should take such measures as lie in his powers to make himself acquainted with the existence of such property.[Form A] [Bengal Government (Judicial Department) Circular No. 22-J, dated the 22nd April 1881, to all District Judges (modified in Bihar).]Inventory of articles under the seal of the Judge of.........the property of persons, who have died intestate, and to which no claims have been advanced within twelve months following the date of the publication of the advertisement prescribed by law, submitted to the Secretary to the Board of Revenue, in accordance with the circular of the Government of Bihar and Orissa in Judicial Department No. 508 19-J., dated the 26th March, 1915, with the request that the Board may be moved to authorise the property to be sold, and the proceeds thereof, together with the cash in hand, to be carried to the credit of Government.DatedDistrict Judge| Name | Date of proclamation | Property | Estimated value | Total | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |