Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(4) in Rajasthan Escheats Regulation Act, 1956 (4)"Property to which this Act applies" means any property vesting in the State qua ultima heres under Article 296 of the Constitution of India by escheats or as bona vacantia;
